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[Cites 7, Cited by 0]

Andhra Pradesh High Court - Amravati

Sk.Khamruddin vs T. Venkata Reddy T In The on 13 August, 2025

m
        APHC010387292025


                             IN THE HIGH COURT OF ANDHRA PRADESH
                                             AT AMARAVATI
                                   (Special Original Jurisdiction)
                    WEDNESDAY,THE THIRTEENTH DAY OF AUGUST
                         TWO THOUSAND AND TWENTY FIVE
                                         PRESENT

        HON'BLE SRI JUSTICE DHIRAJ SINGH THAKUR, THE CHIEF JUSTICE
                                              AND


                  the HON'BLE SRI JUSTICE R RAGHUNANDAN RAO
       j^lT PETITION NOS- iqS79, 19640. 197«i>, iq«77
       ^iMMg:mW79;2oii6;2oi^
            _0916, 20968, 20976, 20996. 21031. 21138 AND ?1fiRn qf 2n?<i                 '
      WRIT PETITION NO: 19579 OF 707^
      Between:


            Sk.Khamruddin, S/o Mastan Vali, aged about 18 years, Occ; Student,
           Rep. by Natural Guardian,
           aged about 46 years,
                                         Sk. Mastan Vali, S/o Sk. Rannu Hussain,
                                       R/o D.No. 11-189, Prathipadu Village and
           Mandal, Guntur District.

                                                                           ...Petitioner
                                             AND


        1 The State of Andhra Pradesh, Rep. by its PrI. Secreta^ to Govt
          Medical, Health and Family Welfare Department, Secretariat Buildings,
          Velagapudi, Amaravati, Guntur District.
       2. Dr NTR University Health Sciences Andhra Pradesh, Vijayawada -
          520008 Rep. its Registrar.

                                                                     ...Respondents
         Petition under Article 226 of the
                                             Constitution of India praying that in the
    circumstances stated i
                           in the affidavit filed therewith, the High Court may be
  pleased to issue a writ, order, or direction more particularly in the nature of
 writ of Mandamus by declaring the notification, dt.22-07- 2025 issued by the
^2nd Respondent for admission into MBBS/BDS courses under competent
 authority (convenor quota) for the academic year 2025-2026 prescribing the
 candidate shall study or reside for a period of not less than 4 consecutive
 academic years ending with academic year first appeared in the relevant
 qualifying examination per regulation 7.3 as being violative of Article 14, 19
 and 21 of the Constitution of India and to issue a consequential direction that
the petitioner is a local candidate for all the purposes for admission into
MBBS/BDS courses for the academic year 2025-2026 under aegis Dr.NTR
 University Health Sciences, Vijayawada.
lA NO: 1 OF 2025


      Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the petition, the High Court may be pleased to
direct the 2nd Respondent to treat the petitioner as local candidate of AP for
admission into MBBS/BDS courses under competent authority (convenor
quota) for the academic year 2025-2026.

Counsel for the Petitioner: SRI A RAJENDRA BABU
Counsel for the Respondent No. 1: GP FOR MEDICAL HEALTH FAMILY
WELFARE


Counsel for the Respondent No. 2: M/S TATA VENKATA SRIDEVI, SC
FOR DR.NTR UNIVERSITY OF HEALTH SCIENCES


APHC010386622025




WRIT PETITION NO: 19640 OF 2025
 #




          Between:



          1. Sanapala VenkataRamana
          S/o:SanapaJaGovinda Rao,
          Age about: 18 years, Occupation: Student,
          Hail Ticket Number: 1201113201 NEET- UG (2025).
          R/oD.No. 1 -92,KotabommaJiMandalam,
          VTC: Lakkamdiddi,
          PO:Gangaram,
          Sub District: Kotabommali,
          District: Snkakulam,
          State: Andhra Pradesh - 532 195.
          Aadhar No. 636942064614.

          2. Santha Mohammed Umair
         S/o:Santha Mohammed Aslam Basha,
    I
         Age about: 21 years, Occupation: Student,
          Hall Ticket NumJoer; 12 17101005 NEET   DC f20^'^'I >
    Is
          R/oD.No; 10-3-351/B, KoIimiBazar,
    !
         VTC: Rayadurg, PO: Rayadurg,
         District: Ananthapurmau •
         State: Andhra Pradesh - 515865.
         Aadhar No. 7890 6214 9253.

         3.MotaSruthiKeerthi
         D/o: MotaSudhakara,
         Age about: 17 years, Occupation: Student,
         HaJl Ticket Number: 1212105039 NEET- UG (2025)
         R/o D.No.3/192, Simhadrip uram,
         VTC: Simhadnpuram, PO: Simhad npuram,
         district: Cuddapah, State: Andhra Pradesh     516454.
         Aadhar No. 409622322588

         4.BukkeManasa
§        0/o:B Ramana Naik,
         Age about: 18 years. Occupation: Student,
         Hall Ticket Number:4208113040 NEET- UG (2025),
  R/o D.No.28-6-982-2, Hamali Colony,
 Near Government School, Anantapur,
 VTC: Anantapur, PO; Anantapur,
 Sub District: Anantapur, District: Ananthapuramu,
 State: Andhra Pradesh - 515001.
 Aadhar No. 924579911045.


 S.PulivarthiChaithanya Krishna
 S / o: PulivarthiDivakar,
 Age about: 17 years. Occupation: Student,
 Hall Ticket Number:4219112304 NEET- UG (2025),
 R/oD.No.4-1775/8, Kalyauadurgam Road,
 Bhagya Nagar     cross, Anantapuram,
VTC: Anantapur, PO: Georgepet,
 Sub Dist: Anantapur, District: Ananthapuramu,
State: Andhra Pradesh - 515 004.
Aadhar No. 937194733058.

6. PiduguRuuthvikRoy el
S/o:PiduguSreenivasulu,
Age about: 21 years. Occupation: Student,
Hall Ticket Number: 1201102017 NEET- UG (2025),
R/oD. No. 1-1135-6-16, Adapala Street, Cement Bricks,Kad
VTC: Kadiri, PO: Kadiri,Sub Dist: Kadiri,
District: Ananthapuram.u, Sate: Amdhra Pradesh - 515 59!
Aadhar No. 942064590631.

                                                            i
7.GandluriMokshitha
D/o:Gandluri Chandra Mohana Reddy,
Age about: 17 years, Occupation: Student,
Hall Ticket Number: 1212101067NEET- UG (2025),
R/oD.No. 1-61 -c, SanevariPalli,Mudigubba,
VTC: Sanevaripalle, PO: Enumulavaripalli,
District: Sri Sathya Sai,
State: Andhra Pradesh - 515 501.
Aadhar No. 936353987472.


S.KaramthotSruthi                                       |
D/oS Jaya Naik,
Age about: 20 years, Occupation: Student,
Hall Ticket Number:4219101051NEET- UG (2025),
R/O: D. No. 12-5-30-4, Lakshminarasaiah colony, 12^^ WaJ|
Anantapur, Andhra Pradesh - 515 001                     I
Aadhar No. 911190922494.                                I
     9.GajjalareddygariChaithanyaSree
    D/o G Rama Krishna,
    Age about; 19 years, Occupation: Student,
    Hall Ticket Number: 1212104334 NEET- UG (2025),
    R/oD.No.29/1071, Giriraj colony, near Petrol Bunk,
    VTC: Dharmavaram, PO: Dharmavaram,
!   Sub Dist; Dharmavaram,District; Ananthapur,
    State; Andhra Pradesh - 515 671.
    Aadhar No. 984516467329.

    lO.SinganamalaSameera
    D/o;SinganamalaRajak Vali,
    Age about; 18 years, Occupation; Student,
    Hall Ticket Number: 1205201140NEET- UG (2025),
    R/oD.No.20-1484, Hanumesh Nagar,
    ST Peter High School,
    VTC; Guntakal, PO: Guntakal,
    District; Ananthapuramu
    State: Andhra Pradesh - 515 801.
    Aadhar No. 459991699185.

     ll.Sayed ShabreenFathima
    D/o:Syed Abbas,
    Age about; 21 years. Occupation; Student,
     Hall Ticket Number; 1212105118NEET- UG (2025),
     R/oD.No.12-2-818, Sai Nagar,   Cross,
     Anantapur, Andhra Pradesh - 515 001
     Aadhar No. 589261548567.

     12.Pathange Prasad
     S/o: PathangeNaresh,
     Age about: 21 years. Occupation; Student,
     Hall Ticket Number: 1201106231 NEET- UG (2025),
     R/oD.No: 21-385-1 Upstairs,SriramNagar,
     Near Telephone Exchange,Jammalamadugu,
     Cuddapah,Andhra Pradesh - 516 434.
     Aadhar No. 862952236637.

     IS.ShaikDodiumTamzeemBushra
     D/o: DodiumFakruddin,
     Age about; 21 years. Occupation; Student,
     Hall Ticket Number: 1205212353NEET- UG (2025),
     R/oD.No. 13/939-1, Saravayapalli Road,
     VTC; S.Mydukur, PO;Mydekur
     District; Y. S. R, State; Andhra Pradesh-516 172
                                                        #
Aadhar No. 91324539 1624.

14.BijivemulaHarshaVardhan Reddy
S/o; BijivemulaVencikataSubba Reddy,
Age about; 18 years, Occupation: Student,
Hall Ticket Number; 1201111172NEET- UG (2025),
R/oD No.6-5, Mydukuru,
VTC; Kothapalli,PO: Nandyalampeta,
District; Cuddapah,State; Andhra Pradesh - 516 172
Aadhar No. 464981722227.

IS.Janaki Thanmayee
D/o: J K Ramu,
Age about; 19 years. Occupation: Student,
Hall Ticket Number; 1217101072NEET- UG (2025),
R/oD.No.4-197, Brahmana Veedhi,
Kota, Gooty, Ananthapuramu, Andhra Pradesh - 515 401
Aadhar No.465552874459.

16. YadavaVarshitha
D/o: YadavaBazari,
Age about; 20 years, Occupation; Student,
Hall Ticket Number; 1202102127NEET- UG (2025),
R/o D.No.76-97-192-5-6-1, Somisetty Estate, Kallur,
PO: Sap Camp-Knl, Dist; Kurnooi,
Andhra Pradesh - 518 003.
Aadhar No. 237802082927.

 17.RouhinBanik
S/o:JayantaBanik,
Age about: 17 years. Occupation: Student,
 Hall Ticket Number; 1217101084 NEET- UG (2025)
 R/oD No.46/695-Al,Budhawar Peta,
VTG: Kurnooi, PO; Knl-camp-b,
Sub Dist; Kurnool,District; Kurnooi,
 Sate; Andhra Pradesh        518 002.
 Aadhar No. 228789758781.

 IS.Mangali Lakshmi Pranathi
 D / o; M angaliLokan ath,
 Age about: 18 years. Occupation: Student,
 Hall Ticket Number; 1205107077NEET- UG (2025),
 R/O: 3-75, Masidustreet, Pathikonda,
 Kurnooi District
 Andhra Pradesh - 518 380.
                                                         1


Aadhar No. 625390803974.

ig.ShaikFaseehaAnjum
D / o; ShaikAbzalBasha,
Age about- 20 years, Occupation; Student,
 ^ Ticket Number:1221102321NEET- UG (2025),
Hall
R/oD.NO.28-1053-C-2A,Vidya Nagar,
VTC- Nandyal,PO; Nandyal,Sub Dist: Nandyal,
District; Kurnool, State; Andhra Pradesh - 518 501.
Aadhar No. 673229212749.

20.VaddePavanKarthik
S / o; VaddeNagarjunudu,
Age about; 21 years. Occupation; Student
Hall Ticket Number; 122110220INEET- UG (2025),
R/0; D. No.30-131, Revenue Quarters,
VTC- Nandyal,PO; Nandyal,Sub Dist; Nandyal,
District; Kurnool, State; Andhra Pradesh - 518 501.
Aadhar No. 203754439532.

 21. VemulaSharanya
 D/o;Vemula Ramesh Babu,
 Age about; 18 years. Occupation; Student,
 Hall Ticket Number; 1202101069NEET- UG (2025),
 R/oD.No.43-8f-5, n r peta,Simhapuri colony,
 Kurnool, PO; Knl-camp-b, District; Kurnool,
 State; Andhra Pradesh - 518 002.
 Aadhar No. 535326682848.

 22.Balia Pranav
 S/o;Balla Suresh,
 Age about; 18 years, Occupation; Student,
 Hall Ticket Number; 1212104126NEET- UG (2025),
 R/oD. No.87-1087-42-2, Ganesh Nagar-2, Kurnool,
 VTC; Kurnool, PO; Knl-camp-b,
  Sub Dist; Kurnool Urban, District; Kurnool,
  State; Andhra Pradesh - 518 002.
  Aadhar No. 587167723171.


  23.PallaAishwarya
  D/o;Palla Nagaraj,
  Age about; 17 years, Occupation; Student,
  Hall Ticket Number; 1202114097 NEET- UG (2025),
  R/o D.No.52-2-153, Mayuri heights.
  King Market Road, Kurnool,VTC; Kurnool, PO; Kurnool
 District: Kurnool, State: Andhra Pradesh - 518001.
Aadhar No. 495431122894


24.Gajulapalle Sai Sanjana
D/o:Gajulapa]le Raja Sekhar,
Age about: 17 years, Occupation: Student,
Hall Ticket Number:4201508060 NEET- UG (2025),
R/o Flat No.201 Sri Ramana Nivas Apt,A Camp.
Near New A3^mppaswamy Temple, Chanikyapuri Colony
Kurnool, Knl-camp-b, Andhra Pradesh - 518 002.
Aadhar No. 258226781050.


25.Saya Sri Nithya
D/o:S Venkateswara Prasad,
Age about: 17 years. Occupation: Student,
Hall Ticket Number: 1202105138 NEET- UG (2025),
R/oH.No.87/870, Syndicate Bank Colony,
Nandyal Road, Near Madhavi Nagar Water Tank,
VTC: Kurnool,Po: Kurnool,
District: Kurnool,State: Andhra Pradesh - 518 001.
Aadhar No. 744387030736.


26.Konkala Hari Prakash Naidu
S/o:K R Ramesh Naidu,
Age about: 20 years. Occupation: Student,
Hall Ticket Number: 1212 105073NEET- UG (2025),
R/oD No.5-155, bawapuram,VTC: G.Singavaram,
PO: G.Singavaram,Sub Dist: Kurnool,
District: Kurnool,State: Andhra Pradesh - 518 004.
Aadhar No. 619492136161.


27.Bhemanapalle Phalguna
S/o:B Ramakrishnaiah,
Age about: 19 years. Occupation: Student,
Hall Ticket Number: 1201106025NEET- UG (2025),
R/o D.No.6-58, Muslim Street,
Kurnool District
Andhra Pradesh - 518 380.
Aadhar No. 289188943511.


28.R Manoj Kumar Reddy
S/o:R Raghu Ram Reddy,
Age about: 22 years. Occupation: Student,
Hall Ticket Number: 1212 101343NEET- UG (2025),
R/oD. No.87-1 1 78-2, Revenue Colony Kalluru,
 SomisettiNagar,Kalluru,
Kurnool, Andhra Pradesh - 518 003.
Aadhar No. 845469295646.

29.ShaikRaisa Sultana
D/o:Shark Mahammad Khadri,
Age about: 18 years, Occupation: Student,
Hall Ticket Number: 120210310INEET- UG (2025),
R/oD.No.50-753/6, Opposite Maddur Nagar, Tagore Nagar,
VTC: Kurnool, PO: Knl-camp-b,Sub District: Kurnool,
District: Kurnool,State: Andhra Pradesh - 518 002.
Aadhar No. 516964733188.

30.Reddy YuvaKishore Reddy
S/o:R Srinivasulu Reddy,
Age about: 18 years. Occupation: Student,
Hall Ticket Number: 1212102077NEET- UG (2025),
R/o Flat No.302(Ms9-priya Towers), deva nagar.
Near Railway Gate, Kurnool, VTC: Kurnool,
PO: Knl-camp-b,Sub Dist: Kurnool,
District: Kurnool,State: Andhra Pradesh - 518 002.
Aadhar No. 300469368309.

 Sl .GongalreddyTanvi Reddy
 D/o:G Mohan Reddy,
 Age about: 17 years. Occupation: Student,
 Hall Ticket Number: 1202102460NEET-UG (2025),
 R/oD.No.44/GLM-28, Sunkesula Road, Near SkndanshiGokulam
 Revenue Ward No. 14, VTC: Kurnool,
 PO: Knl-camp-b,Sub Distrci: Kurnool Urban,
 Distrct: Kurnool, State: Andhra Pradesh - 518 002.
 Aadhar No. 511119713984.

 32.Sankula Venkata Sruthi
 D / o: SankulaKaly an,
 Age about: 18 years. Occupation: Student,
 Hall Ticket Number: 12021063lONEET- UG (2025),
 R/oD. No.87/SD-E-86,Vasavi Nagar, Indian Oil Petrol Pump,
 Revenue Ward No.87, Kurnool, Dinnedevarapadu, Kurnool,
 Andhra Pradesh - 518 002.
 Aadhar No. 825297296220.


  33.Mandlem Sai Sharmitha Reddy
  D/o:M Venkateswara Reddy,
  Age about: 19 years. Occupation: Student,
  Hall Ticket Number: 1202 101097NEET- UG (2025)
 R/oFLAT No- 308 A BLOCK,Sheshadri Nagar
 Viswa Sai Residency, Kurnool,
 VTC: Kurnnol, PO: Knl-camp-b,
 Sub Dist: Kurnool,District: Kurnool,
 State: Andhra Pradesh - 518 002.
 Aadhar No. 299807327037.

 34.K V Udith Santhosh Reddy
 S/o:K V Ramanjaneya Reddy,
 Age about: 17 years. Occupation: Student,
 Hall Ticket Number:4219103338NEET- UG (2025),
 R/oD.No. 12- 120,Chapirevula Road,Shanthiniketan Schod
 Kranthi Nagar, Nandyal,PO: Nandyal,
 District: Kurnool, Andhra Pradesh - 518 501.
 Aadhar No. 378098353089.
                                                         Si


 35. RaaviHasini
 D/o:R Ravi Sankar,
Age about: 18 years. Occupation: Student,
Hall Ticket Number:4206102126NEET- UG (2025),
R/oD.No. 11-1-756, Naik Nagar, Near Cement Godown,
Anantapur, Andhra Pradesh - 515 001                  "
Aadhar No. 574438296790

36.VinjamuriMadhuri
D/o:V Prabhakara Rao,
Age about: 21 years. Occupation; Student,
Hall Ticket Number; 1205101190NEET- UG (2025),
R/oD.No.4-46C, PathaKonduru, AKonduruMandalam
A.Konduru, NTR, Andhra Pradesh - 521 226.
Aadhar No. 462484926562.

37.NanabalaYashashwini
D/o;NanabalaSubba Rayudu,
Age about; 18 years. Occupation: Student,
Hall Ticket Number: 1217101242NEET- UG (2025),
R/oD. N0.6/1163-A, Bhagyanagar, Guntakal,
VTC; Guntakal,PO; Guntakal,
District: Ananthapuramu,
State; Andhra Pradesh - 515801.
Aadhar No. 572142639319.

38.BavikattaSahithi
D/o;BavikattaSivaprasad,
                                          w



Aee about: 18 years, Occupation; Student,
Hall Ticket Number; 1202105119NEET- UG (2025),
R/oD.No..4-8-354/3,Kothapeta,
Srigiri Colony, Srisailam,
VTC: Srisailam,PO; Srisailam,
Sub Dist; Srisailam,District: Kurnool,
State: Andhra Pradesh - 518 101.
Aadhar No. 622541689084.

39.Asapu Guru Naga Sri Gargi
D/o;Asapu Soma Sekhar,
Age about; 21 years. Occupation; Student,
Hall Ticket Number: 1205202139NEET- UG (2025),
12-6-11/1, Kennedy High School,
Near Mayuri Foot Wear, Vivek Nagar, Kukatpally,
Tirumalagiri, Hyderabad, Telangana - 500 072.
Aadhar No. 732941356390.

40. ChallaSnehaLatha Reddy
 D / o: ChallaAkki Reddy,
 Age about: 20 years. Occupation; Student,
 Hall Ticket Number: 1205204025NEET-UG (20        .    ^
                                                       Guntur Dist,
                                                                      3^ •



 R/o D.No.2-68,CheruvuKatta Bazar, Pidiguralla City,
 Andhra Pradesh - 522 413.
 Aadhar No. 5583 0436 7381.

 41.Battina Karthikeya
 S/o:B PushpaLatha,
 Age about; 19 years. Occupation; Student,
 Hall Ticket Number: 1201110174NEET-UG (2025),
 R/o D.No. 1-57, Achhempalem, Ghantasala Mandal, Snkakulam,
 VTC: Srikakulam, PO; Srikakulam, Sub Dist; Ghanatasala,
 District; Krishna, State; Andhra Pradesh - 521 132.
 Aadhar No. 8151 2806 8016.

 42.KanakalaChandana
 C/o: MadduYerram Naidu,
 Age about; 18 years. Occupation; Student,
 Hall Ticket Number: 1225104315 NEET- UG (2025),
 R/o D.No. 104-1, Krishnam Naidu veedhi.
  Near Bus Stand, Korasavada, Srikakulam,
  Andhra Pradesh - 532 214.
  Aadhar No. 2118 4601 6158.
   43.Shaik Sadia Farasat
  D/o:Ejaz Ahmed,
  Age about: 18 years, Occupation: Student,
  Hall Ticket Number:1202104015NEET- UG (2025),
  R/o D.No.91/4-30-3-1-1, Near Sushrutha Hospital
  Balaji Nagar, Kurnool, PO: Balaji Nagar, Dist: Kurnool
 Andhra Pradesh - 518 006.
 Aadhar No. 8105 6255 3155.

 44.Syed Mohammed Ashfaaq
 S/o: Syed GafforSaheb,
 Age about: 20 years, Occupation: Student,
 Hall Ticket Number: 120510532INEET- UG (2025),
 R/o D.No. 1-203-49-e, Power Office Back Side,
 Markapur, Prakasam, Andhra Pradesh -523 316
 Aadhar No. 6538 5261 6546.
                                                                                         1

 45.Golla Jaya Krishna
 S/o: GollaThimmaRajulu,
                                                                                        3
                                                                                       ;_4



 Age about: 20 years. Occupation: Student,                                              3


 Hall Ticket Number: 1202106262NEET- UG (2025)                                         I
 R/o D.No. 1-99,B C Colony, VTC:Kalya-'^ .   1
                                                 . 1.r-rr/p-,
                                             L4.JL              CCli


 PO: Ontimiddi, District: Ananthap ur.
Andhra Pradesh - 515761.
Aadhar No. 7578 5615 9001.
                                                                                   I
46. Valli Venkata Pranavindra Reddy                                               .T



S/o: V VKoteswar Reddy,
Age about: 18 years. Occupation: Student,
                                                                                 cj




Hall Ticket Number: 1215102233NEET- UG (2025),
R/o D.No.7/301-5a, Bhagya Nagar Colony,                                         ■I•V
Cuddapah, Andhra Pradesh - 516002.
Aadhar No. 2641 1827 7521.

47. Deme Anirudh
S/o: Deme Hanmandlu,                                                   4
Age about: 19 years. Occupation: Student,                                  ",

Hall Ticket Number:4201210441 NEET UG (2025),
R/o D.No.3-91, Jukkal Mandal,
VTC: Jukkak, PO: Jukkal,
Sub Dist: Jukkal, District: Kamareddy,                                 I
State: Telangana,                                                      j

Aadhar No. 8058 7446 7426.
                                                                       i

                                                                       3
 48. ThogataTejaswini
S/o; T.Ch.Venkataswamy,
Age about; 18 years, Occupation: Student,
Hall Ticket Number; 1202102026 NEET- UG (2025)
R/o D.N0.76/97-448-22-P-5, Nagendra Nagar,
OppYelukurubanglows, revenue ward-76,
VTC: Kallur, PO; Sap Camp-knl,
Sub Dist: Kallur, District: Kurnool,
State: Andhra Pradesh - 518 003.
Aadhar No.9015 4312 0562.

49. MukkuSathvika
C/o: Srinu,
Age about: 18 years, Occupation: Student,
Hall Ticket Number;4213101007NEET- UG (2025),
R/o D.No.l-22a, Mukkodipalem Village,
KondapiGadiyaramvariKhandrika,
VTC: Kallur, PO; Kondepi,
District: Prakasam,
State; Andhra Pradesh - 523270.
Aadhar No.4317 5614 1804

50. MellamputiManogna
D/o: Rammohan,
Age about: 19 years. Occupation; Student,
Hall Ticket Number;NEET- UG (2025),
R/o D.No.7-42-b, Narsapuram Village,
KondapiGadiyaramvaril^andrika,
VTC; Narapala, ,District: Anantapur,
 State: Andhra Pradesh - 515425.
Aadhar No.8357 8386 4287

 51. Aashra Sri Talari
 C/o; Talari Sri Rama Prasad,
 Age about; 18 years. Occupation: Student,
 Hall Ticket Number; 1205210062NEET- UG (2025),
 R/o Flat No.313, 3rd Floor,
 Venkata Novus Elite,Mahendra Nagar
 VTC: Gollapudi, PO: Gollapudi,
 District; N.T.R,
 State: Andhra Pradesh - 521225.
 Aadhar No.8871 1014 8506

 52. KuruvaShashirekha
 D/o: KuruvaChakravarthi,
 Age about            19 years, Occupation : Student,
Hall Ticket Number: 1 202 106048NEET-               UG (2025),
R/o D.No.206,
VTC; PeddaTekur                 PO: ChmnaTekur
District; kurnool,
State; Andhra Pradesh 518218.
Aadhar No.3803 9064 2578
                                                                      . . Petitioners

      AND


1.      The State of Andhra Pradesh,
        Rep. by its Principal Secretary,
        Health, Medical and Family Welfare Department,
        A.P. Secretariat Buildings, Amaravathi at Velagapudi,
        Guntur District.


2.      The NTR University of Health Sciences,
        Rep. by its Registrajp Vijayawada, .Andhra Pradesh
                                                                      State.



O .     I   i 1 v-
                     Pi i   ector of Public Health and Family Welfare, Gollapudi,
        Vijayawada, Krishna District, Andhra Pradesh.

4,      The National Medical Commission,
        Represented by the Directorate of Medical Education,
        For the State of Andhra Pradesh,
        Old Government General Hospital
        Hanumanpet, Vijayawada,
         Andhra Pradesh- 520003.
                                                                      .Respondent/s


                 Petition under Article 226 of the Constitution of India praying that in the
       circumstances stated in the affidavit filed therewith, the High Court may be              I



       pleased to issue a Writ, order or direction more particularly in the nature of
       Writ of Mandamus               (a) Declaring the Notification and prospectus dated
       22.07.2025 issued by the Respondent No.2 wherein the respondents have
       prescribed that a candidate shall study or reside for a period of not less than
       four consecutive academic years for admission preceding                 the   date   of

       commencement of the relevant qualifying examination into            Under Graduate

       Courses under Competent Quota in the State of Andhra Pradesh as Local
                                                                                        and
       Candidate as per 9 (1) amended                videG.O.Ms.No.80, G.O.Ms.No.81
       G.O.Ms.No.82 by Health, Medical and Family Welfare (C1) Department dated
       22-07-2025 issued by the             Respondent No.1 as being the violative Articles
       14,19 and 21 of the Constitution of India (b) The Constitutional and legal
    validity of Rule 9 (1) issued vide              amended     vide   G.O.Ms.No.80
  G.O.Ms.No.81 and G.O.Ms.No.82 by Health, Medical and Family Welfare
  (C1) Department dated 22-07-20 25 issued by the Respondent No.t as being
  violative of Articles 14,19 and 21 of the Constitution of India (c) Declaring
  that the Petitioners are local candidates for all the purposes of Admission into
  MBBS and BDS Courses for the Academic Year 2025-2026 under the aegis
  of Dr.NTR University of Health Sciences, State of Andhra Pradesh.
  lA NO: 1 OF 20?.*^


       Petition under Section 151 CPC praying that in the circumstances stated
 in the affidavit filed in support of the petition, the High Court may be pleased to
 suspend the operation of Rule 9 (1), issued amended vide G.O.Ms.No.80,
 G.O.Ms.No.81 & G.O.Ms.No.82 by Health Medical & Family Welfare (Cl)
 Department dated:22-07-2025 specifically in relation to Rule 9(1) (b) (ii) which
 defined The Local Candidate means.
 lA NO: 2 OF 7()7fi


      Petition under Section 151 CPC praying that in the circumstances stated
 in the affidavit filed in support of the petition, the High Court may be pleased to
direct the Respondent No.2 to
                                  permit the Petitioners to fill up the application
forms permitting them to be registered as Local Candidates in the State of
Andhra Pradesh and consequently process the applications of the Petitioners
Without considering the Condition of not less than four consecutive academic
years for admission preceding the date of commencement of the relevant
qualifying examination into Under Graduate Courses under Competent Quota
in the State of Andhra Pradesh for admission into MBBS/BDS under
Competent Quota 2025-2026 i
                          m pursuant to NEET(UG) 2025 under the aegis
of Respondent No.2.

Counsel for the Petitioners: SRI UMESH CHANDRA PVG
Counsel for the Respondent Nos. 1 and 3: GP FOR MEDICAL HEALTH
FAMILY WELFARE
  Counsel for the Respondent No. 2: M/S TATA VENKATA SRIDEVI, SC
 FOR DR.NTR UNIVERSITY OF HEALTH SCIENCES

Counsel for the Respondent No.4: SRI VIVEK CHANDRASEKHAR, SC FOR
NMC




APHC010391882025




  0=^

WRIT PETITION NO: 19785 OF 2025

Between:


        Dhayapuley Rishitha, D/o. D.V. Subba Rao, aged 18 years, Occ.
        Student, R/o. H. No. 7-124, Rangaraju Street, Sanjamala Village and
        Mandal, Nandyala District.

                                                                    ...Petitioner

                                     AND


   1. The State of Andhra Pradesh, Rep. by its Principal Secretary, Health
       Medical and Family Welfare Department           Secretariat, Velagapudi
       Amaravathi.

   2. The NTR University of Health Sciences, Rep. by its              Registrar,
      Vijayawada, Andhra Pradesh

   3. The Director of Public Health and Family Welfare,               Gollapudi,
      Vijayawada, Krishna District, Andhra Pradesh.
   4. The National Medical Commission, Represented by the Directorate of
      Medical Education Old Government General Hospital, Hanumanpet,
      Vijayawada, Andhra Pradesh- 520003.

                                                               ...Respondents

     Petition under Article 226 of the Constitution of India praying that in the
circumstances stated in the affidavit filed therewith, the High Court may be
     pleased to issue a writ
                          or order or direction more particularly one in the nature
   of writ of Mandamus Declaring the Notification and prospectus dated
   22.07.2025 issued by the Respondent No.2 wherein the respondents have
   prescribed that a candidate shall study or reside for a period of hot less than
   four consecutive academic
                              years for admission preceding the date of
   commencement of the relevant qualifying examination into Under Graduate
   Courses under Competent Quota in the State of Andhra Pradesh as Local
   Candidate as per 9 (1) amended videG.O.Ms.No.80, G.O.Ms.No.81 and
   G.O.Ms.No.82 by         Health, Medical and Family Welfare (C1) Department
  dated.2207-202 5 issued by the Respondent No.1 as being the violative
  Articles 14,19 and 21 of the Constitution of India b. The Constitutional and
  legal validity of Rule 9 (1) issued vide amended vide G.O.Ms.No.80,
  G.O.Ms.No.81 8and G.O.Ms.No.82 by Health Medical and               Family Welfare
  (Cl) Department dated.22/07/2025 i
                                        issued by the Respondent No.1 as being
  violative of Articles 14,19 and 21 of the
                                              Constitution of India c. Declaring that
 the Petitioners are local candidates for all the purposes of Admission into
 MBBS and BDS Courses for the Academic Year 2025-2026 under the aegis
 of Dr.NTR University of Health Sciences, State of Andhra Pradesh .
 lA NO: 1 OF


       Petition under Section 151 CPC praying that in the circumstances stated
 in the affidavit filed in support of the petition, the High Court may be pleased to
suspend the operation of Rule 9 (1), issued amended vide GO. MS. No. 80
GO MS. No. 81 and GO MS
                              No. 82 by Health, Medical & Family Welfare
Department dated 22.07.2025
                             specifically in relation to Rule 9(1)(b)(ii) which
defined The Local Candidate means.
jA NO: 2 OF 207.^

      Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed i
                       in support of the petition, the High Court may be pleased to
direct the Respondent No. 2 to permit the Petitioner to fill up the application
forms permitting them to be
                                 registered as Local Candidates in the State of
 Andhra Pradesh and consequently process the applications of the Petitioner
without considering the Condition of not less than four consecutive academic
years for admission preceding the date of commencement of the relevant
qualifying examination into Under Graduate Courses under Competent Quota
in the State of Andhra Pradesh for admission into MBBS/BDS                  under

Competent Quota 2025-2026 pursuant to NEET(UG) 2025 under the aegis of
Respondent No. 2.

Counsel for the Petitioner: SRI VARUN BYREDDY

Counsel for the Respondent Nos. 1 and 3: GP FOR MEDICAL HEALTH
FAMILY WELFARE

Counsel for the Respondent No. 2: M/S TATA VENKATA SRIDEVI, SC
FOR DR.NTR UNIVERSITY OF HEALTH SCIENCES

Counsel for the Respondent No.4: SRI VIVEK CHANDRASEKHAR, SC FOR
NMC

APHC010390532025




WRIT PETITION NO: 19877 OF 2025

Between:


       Ghodkar Mansi @ Mansi Ghodkar, Meet Roll No./Hall Ticket               No.

       1202113096,        Aged about 17 years, Minor, Student, permanent r/o
       House No. 19-46, Peta           Bandimetta Street, Kurnool City,   Kurnool

       Urban Mandal, Kurnool District (AP) - 518001 and Rep. by her father
       and         Natural guardian,   Sri G.Chalapathi Rao @ Chalapathirao
       Chatwajirao Ghodkar, Advocate, House No. 19-46, Bandimetta Street,
       Kurnool City, Kurnool Dist. (AP)

                                                                     ...Petitioner

                                         AND
     1.
       state of Andhra Pradesh, Rep. by its Special Chief Secretary to
       Government,     Health, Medical and Family Welfare Department,
       Velagapudi, Amaravati - 522238 Guntur Dist. (AP)
    2. Dr NTR University of Health Sciences, Rep. by its Registrar,
       Vijayawada -520008 (AP).
    3. Union of India, Rep. by its Secretary,           Ministry of Home Affairs,
          Cabinet Secretariat, New Delhi-1100 001
   4. Tahsildar, Government of AP, Kurnool Urban Mandal, Kurnool City
          (AP)

                                                                   ...Respondents

         Petition under Article 226 of the Constitution of India praying that in the
circumstances stated in the affidavit filed therewith, the High Court may be
pleased to call for the records of the case and to issue orders, direction or writ

more particularly in the nature of Mandamus for declaration declaring that the
action of the Respondents Nos. 1 and 2 in treating the petitioner                 as


Provisional Application Form Registration ID-UG25CQ01000350                 for   the

purpose of admission into M.B.B.S. Course for the academic year 2025-26
under the NEET (UG), 2025 is arbitrary, illegal, discriminatory and is in
violation of Article 14, 15 and 21 of the Constitution of India ignoring the fact
that the petitioner is a local candidate of Sri Venkateswara University Area
(SVU Area) for the purpose of admission into M.B.B.S.              Course for the

academic year 2025- 26 under the NEET (UG), 2025 since she has studied
from class I to Class X in Kurnool City (AP) with permanent residence at
Kurnool (AP) continuously and consequently direct the Respondents No. 1
and 2 to treat       the petitioner as a local candidate of Sri Venkateswara
University Area (SVU        Area) for the purpose of admission into M.B.B.S.
Course for the academic year Respondents AP Non-local with AP Domicile
vide 2025-26 under the NEET (UG), 2025.

lA NO: 1 OF 2025


     Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the petition, the High Court may be pleased to
pass interim orders directing the respondents to consider the petitioner as a
  local candidate of S.V.U Area for the purpose of admission into M.B.B.S.
 Course for the academic year 2025-26 under the MEET (UG), 2025 forthwith,
pending disposal of the WP.

Counsel for the Petitioner: SRI G MALOJI RAO

Counsel for the Respondent No. 1: GP FOR MED HEALTH AND FAMILY
WELFARE


Counsel for the Respondent No. 2: M/s TATA VENKATA
SRIDEVI,STANDING COUNSEL FOR DR.NTR UNIVERSITY OF HEALTH
SCIENCES

Counsel for the Respondent No. 3: SRI PASALA PONNA RAO, DEPUTY
SOLICITOR GENERAL OF INDIA

Counsel for the Respondent No.4: GP FOR REVENUE

APHC010395622025




WRIT PETITION NO: 19930 OF 2025

Between:


       Avvaru Jayasree, D/o Avvaru Venu Gopal, Aged 18 yrs, D.No.6/863,
       Shankarapuram, Kadapa-516002, presently came down to Amaravathi.
       Aadhar No.8951 8994 9939

                                                                ...Petitioner

                                    AND


   1. The State of Andhra Pradesh, Rep., by its Principal Secretary Health ,
      Medical and Family Welfare Department, A.P. Secretariat Buildings,
      Amaravathi at Velagapudi Guntur District.
  2. The NTR University of Health Sciences, Rep.          by its Registrar,
      Vijayawada, Andhra Pradesh State.
     3. The Director of Public Health and Family Welfare,               Gollapudi,
        Vijayawada, Krishna District.

    4. The National Medical Commission, Represented by the Directorate of
       Medical Education, For the State of Andhra Pradesh, Old Government
       General Hospital, Hanumanpet, Vijayawada , Andhra Pradesh 520003.

                                                                ...Respondents

      Petition under Article 226 of the Constitution of India praying that in the
 circumstances stated in the affidavit filed therewith, the High Court may be
 pleased to Issue a Writ or Order or Direction more particularly one in the
nature of a Writ of Mandamus declaring the Notification and prospectus dated
22-07-2025 issued by the 2nd Respondent where in the Respondents have
prescribed that a candidate shall study or reside for a period of not less than
four
        consecutive academic years for admission preceding          the    date of

commencement of the relevant qualifying examination into Under            Graduate
Courses under Competent Quota in the State of Andhra          Pradesh as Local

Candidate as per 9(1) amended vide G.O.Ms.No.80             G.O.Ms.No.81      and

G.O.Ms.No.82 by Health, Medical and Family Welfare(c) Department dated
22-07-2025 issued by the Respondent No.1 as being the violative of Article
14,19 and 21 of the Constitution of India (b) The Constitutional and legal
validity of Rule 9(1) issued vide amended vide G.O.Ms. No.80, G.O.Ms.No.81
and G.O.Ms. No.82 by Health ,Medical and Family Welfare (c) Department
dated 22-07-2025 issued by the Respondent No.1 as being violative of Article
14,19 and 21 of the Constitution of India . (c) Declaring that the petitioners
are local candidates for all the purposes of Admission into MBBS and         BDS
course for the Academic Year            2025-2026 under the aegis of Dr.NTR
University of Health Sciences, State of Andhra Pradesh (d) And to pass such
other orders as the Hon'ble Court may deem fit in the circumstances of this
case and in the interest of the justice.

lA NO: 1 OF 2025
       Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the petition, the High Court may be pleased to
Suspend the Operation of Rule 9(1), issued amended vide G.O.MS.NO.80,
G.O.MS.N0.81 & G.0.MS.N0.82 by Health , Medical & Family Welfare (C-1)
Department dated 22-07-2025 specifically in relation to Rule 9(1) (b) (ii) which
defined The Local Candidate means pass any such other order or orders as
deem fit in the interest of the justice pending disposal of the main Writ
Petition.


lA NO: 2 OF 2025


      Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the petition, the High Court may be pleased to
direct the Respondent No.2 to permit the Petitioner to fill up the application
forms permitting them to be registered as Local Candidate in the State of
Andhra Pradesh and consequently process the application of the petitioner
without considering the Condition of not less than four consecutive academic
years for admission preceding the date of commencement of the relevant
qualifying examination into Under Graduate Courses under Competent Quota
in the State of Andhra Pradesh for admission MBBS/BDS under Competent
Quota 2025-2026 in       pursuant to NEET(UG) 2025 Under the aegis of
Respondent No.2.

Counsel for the Petitioner: SRI R SIVA SAI SWARUP

Counsel for the Respondent Nos. 1 and 3: GP FOR MEDICAL HEALTH
FAMILY WELFARE

Counsel for the Respondent No. 2: M/S TATA VENKATA SRIDEVI, SC
FOR DR.NTR UNIVERSITY OF HEALTH SCIENCES

Counsel for the Respondent No.4: SRI VIVEK CHANDRASEKHAR, SC FOR
NMC
 APHC010395182025




WRIT PETITION NO: 19941 OF 2025

Between:


   1. Ambati Vijaya Lakshmi, D/o. A. Adinarayana Reddy, Aged about 18
       years, Occ: Student,    Meet Hall Ticket (UG -2025) No- 1205208105
       R/o. H. No. 1-117-A, Kanakadripalli village        Kolimigundia Mandal
       Nandyal District, Andhra Pradesh - 518123
   2. Attar Mohammad Vikhar, S/o. Attar Mazeed Hussain, Aged about 18
       years, Occ: Student,    Neet Hall Ticket (UG -2025) No- 1212103007
       R/o. H. No. 25/7, Sanjeeva Nagar, Nandyal Town and Mandal, Nandyal
       District, Andhra Pradesh - 518501.

                                                                  ...Petitioners

                                     AND


   1. The State of Andhra Pradesh, Rep. by its Principal Secretary, Health,
      Medical and Family Welfare Department, A.P. Secretariat Buildings,
      Amaravathi at Velagapudi, Guntur District.
   2. The NTR University of Health Sciences, Rep. by its              Registrar,
      Vijayawada, Andhra Pradesh State.

   3. The Director of Public Health and Family Welfare, Gollapudi,
      Vijayawada, Krishna District, Andhra Pradesh.
   4. The National Medical Commission, Represented by the Directorate of
      Medical Education, For the State of Andhra Pradesh,      Old Government

      General Hospital, Hanumanpet, Vijayawada, Andhra Pradesh- 520003

                                                               ...Respondents

     Petition under Article 226 of the Constitution of India praying that in the
circumstances stated in the affidavit filed therewith, the High Court may be
  pleased to issue a writ, order or direction, more particularly one in the nature
 of writ of mandamus a) Declaring the Notification and prospectus dated
 22.07.2025issued by the Respondent No.2 wherein the respondents have
 prescribed that a candidate shall study or reside for a period of not less than
four
            consecutive academic years for admission preceding the date of
commencement of the relevant qualifying examination into Under Graduate
Courses under Competent Quota in the State of Andhra Pradesh as Local
Candidate as per Rule 9 (1) amended videG.O.Ms.No.80, G.O.Ms.No.81 and
G.O.Ms.No.82 by Health, Medical and Family Welfare (C1) Department dated
22-07-2025 issued by the Respondent No.1 as being the violative Articles
14,19 and 21 of the Constitution of India b) The Constitutional and legal
validity of Amendment of Rule 9 (1) issued vide amended vide G.O.Ms.No.80,
G.O.Ms.No.81 and G.O.Ms.No.82 by Health, Medical and. Family Welfare
(Cl) Department dated 22-07-2025 issued by the Respondent No.1 as being
violative of Articles 14,19 and 21 of the Constitution of India c) Declare that
the Petitioners are local candidates for all the purposes of       Admission into

MBBS and BDS Courses for the Academic Year 2025-2026 under the aegis
of Dr.NTR University of Health Sciences, State of Andhra Pradesh.
lA NO: 1 OF 2025


      Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the petition, the High Court may be pleased to
suspend the operation of Rule 9 (1), issued amended vide G.O.Ms.No.80,
G.O.Ms.No.81 & G.O.Ms.No.82 by Health, Medical & Family Welfare(CI)
Department dated:22-07-2025 specifically in relation to Rule 9(1) (b) (ii) which
defined The       Local Candidate means pending disposal of the main Writ
Petition.


lA NO: 2 OF 2025


      Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the petition, the High Court may be pleased to
direct the Respondent No.2 to permit the Petitioners permit the Petitioners
  bearing Meet      Hall Ticket (UG -2025) No's: 1205208105 and 1212103007
 respectively to fill up the application forms permitting them to be registered as
 Local Candidates in the State of Andhra Pradesh and consequently process
the applications of the Petitioners without considering the Condition of not
less than four consecutive academic years for admission preceding the date
of commencement of the relevant qualifying examination into Under Graduate
Courses under Competent Quota in the State of Andhra                 Pradesh   for

admission into MBBS/BDS under Competent Quota 2025-2026 in pursuant to
NEET(UG) 2025 under the aegis of Respondent No.2 pending disposal of the
main Writ Petition.


Counsel for the Petitioners: SRI V NITESH

Counsel for the Respondent Nos. 1 and 3: GP FOR MEDICAL HEALTH
FAMILY WELFARE

Counsel for the Respondent No. 2: M/S TATA VENKATA SRIDEVI, SC
FOR DR.NTR UNIVERSITY OF HEALTH SCIENCES

Counsel for the Respondent No.4: SRI VIVEK CHANDRASEKHAR, SC FOR
^MC



APHC010395942025




  r




WRIT PETITION NO: 19944 OF 2025

Between:


       Dandu Sweekruthi, D/o Giri Babu Aged about 19 years, Student,
       Residing at H.No.87/493-A        Sreenagar Colony, C-Camp,          Kallur
       Village, Kurnool Mandal, Kurnool district.

                                                                    ...Petitioner

                                      AND
        1. The State of Andhra Pradesh, represented by its Principal Secretary,
          Medical   and   Health   Family   Welfare      Department, Secretariat,
         Velagapudi, Amaravathi, Guntur district.
       2. Dr N T R University of Health Sciences, represented by its Registrar,
         Vijayawada Krishna district.

       3. The Convener, MBBS/BDS-2025 C/o. Dr N.T.R. University of Health
          Sciences. Vijayawada, Krishna district.

                                                                   ...Respondents

         Petition under Article 226 of the Constitution of India praying that in the
circumstances stated in the affidavit filed therewith, the High Court may be
pleased to issue an appropriate writ, order or direction more particularly one
in the nature of writ of mandamus declaring the impugned G.O.Ms.No.80,
Health, Medical and Family Welfare (C1) Department, Dt, 22-7-2025 issued
by the 1st respondent is ultra virus and treating the petitioner as non-local in
the state of Andhra Pradesh for ongoing counseling for admission                into

MBBS/BDS for the academic year 2025-26 which is contrary to the Clause 4
(2) (b) of the Presidential Order, 1974 and the Judgment of this Hon'ble Court
reported in AIR 1976 AP 408 is illegal, arbitrary and violative of principals of
natural justice and consequently set aside the G.O.Ms.No.80, dt.22-7-2025.

lA NO: 1 OF 2025

        Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the petition, the High Court may be pleased to
direct the 2nd and 3rd respondents herein to consider and treat the petitioner
as local to the state of Andhra Pradesh in ongoing counseling for admission
into      MBBS/BDS for the academic year 2025-26 by suspending                  the

G.O.Ms.No.80, dt.22-7-2025 forthwith pending disposal of writ petition.

Counsel for the Petitioner: SRI G R SUDHAKAR

Counsel for the Respondent No. 1: GP FOR MEDICAL HEALTH FAMILY
WELFARE
 Counsel for the Respondent Nos. 2 and 3: M/S TATA VENKATA SRIDEVI,
SC FOR DR.NTR UNIVERSITY OF HEALTH SCIENCES

APHC010394292025


  SMS



WRIT PETITION NO: 19952 OF 20?.*^
Between:


   1. Kammari Aishwarya, D/o Kammari Venkateswarulu           Age about18
       years, Occupation Student, Hall Ticket Number 1212103506NEET- UG
       (2025), R/o D.No. 17/135/2, SS Puram, Gooty road, VTC Guntakal,
      PO Guntakal, District Anantapur, State Andhra Pradesh - 515 801.
      Aadhar No. 2614 7759 1646.
  2. Sai Anjana Garine, D/o Garine Hanumantharao       Age about17 years.
      Occupation Student
                             Hall Ticket Number 3604106322NEET-        UG

      (2025), R/o D.No.B-207, Phase-2, Deepanjali Nagar, NTPC Simhadri,
      VTC Cheepurupalle (West), PO NTPC Simhadri Sub Dist Paravada,
      District Visakhapatnam, State Andhra Pradesh - 531020. Aadhar No.
     43182112 3172.

 3. P Sannidhi Sudhakar Reddy, D/o P. Naga Sudhakar Reddy, Age about
    18 years. Occupation Student, Hall Ticket Number 1205211175 NEET-
     UG (2025), R/o H.No.87/1 158, Road No - 12, Nagi Reddy Revenue
     Colony, C-CAMP, VTC Kurnool, PO Dinnedevarapadu District Kurnool,
   State Andhra Pradesh - 518002. Aadhar No. 8001 2735 0369.
4. Vivek Kumar Dwivedy, S/o Binod Kumar Dwivedy Age about 19 years.
    Occupation Student, Hall Ticket Number 1224107319NEET- UG
    (2025), R/o D.No. 30-82-29, Padmasali street, Kanithi near Sivalayam,
    Vadlapudi, Gajuwaka, Visakhapatnam, Andhra Pradesh - 530 046.
    Aadhar No. 4551 1726 2728.
 5. Bantroth Giridhar, C/o B. Sudhakar, Age about 18 years. Occupation
   Student,    Hall Ticket Number 1202102165NEET- UG (2025),               R/o

   D.No.87/558-2, Srinagar Colony,         District   Kurnool,    State Andhra
   Pradesh - 518002. Aadhar No. 6178 8885 3300

6. Komepati Venkata Sai Charanu, C/o. Komepati Raghu Ram, Aged
   about 20 Years, Occupation Student, Hall Tieket Number 1201112011
   NEET- UG (2025), R/o D.No. 8-2 B, Driver Peta, Singarayakonda, P.O
   S Konda, District Prakasam, State Andhra Pradesh - 523101.          Aadhar
   No. 938756785339.

7. Sathvik Menapati Sreenivasulu, C/o. Menapati Sreenivasulu, Aged
   about 20 Years, Oecupation Student, Hall Ticket Number 4219106002,
   NEET- UG (2025), R/o Plot No. 19, Sai Garden City, Gangavaram,
   Sub Distric Gangavaram       District Chittoor, State Andhra Pradesh -
   517408. Aadhar No. 88532585351

8. Muramutla Sanjana, D/o M Prabhakar, Age about 18 years. Occupation
   Student,    Hall Ticket Number 4219102309,          NEET- UG (2025), R/o
   D.No.97/106
                    Utukuru, Utukur, PO Utukur, District Cuddapah, State
   Andhra Pradesh - 516 003.     Aadhar No. 6821 4242 7736
9. Laghusani Navadeep, S/o Shiva Gopal, Age about 20                    years.

   Occupation Student, Hall Ticket Number 1212101116 NEET-                UG

   (2025), R/o D.No.45/124-26-e-3-301, Somappa Colony,           Near Venkata

   Ramana Colony, Kurnool,         Sap Camp-knl, Andhra Pradesh - 518
   003,   Aadhar No. 2640 8561 1088

lO.Yammanuru Hima Varshini, D/o Y. Prathap Reddy,                Age about 21
   years. Occupation Student, Hall Ticket Number 1219102079 ,NEET-
   UG     (2025),    R/o    D.No.3/129,    VTC        Kamasamudram,       PO
   Kamasamudram, Sub Dist Lingala,        District Cuddapah, State Andhra
   Pradesh -516 484 .      Aadhar No.9758 9027 9015.
II.KukutIa Gayathri,, D/o Srinivasa Rao, Age about 18 years. Occupation
  Student, Hall Ticket Number 1205110311 ,NEET- UG (2025),      R/o

  D.No.1-148-3, Kellampalli, Marripudimandalam VTC Kellampalle, PO
        Kellampalli, Sub Dist Marripudi, District Prakasam,        State   Andhra

       Pradesh 523240       Aadhar No. 6826 9555 1001.

       Cause title amended with respect to Petitioner No. 11              as    per

       c.o.dt.07.08.2025 vide I.A.No.3 of 2025 in W.P.No. 19952 of 2025.

       Petitioner No.8 to 11 are impleaded as per c.o.dt.31.07.2025            vide

       I.A.No.2of 2025 in W.P.No.19952 of 2025.


                                                                  ...Petitioners

                                      AND


    1. The State of Andhra Pradesh, Rep. by its Principal Secretary, Health,
       Medical and Family Welfare Department,       A.P. Secretariat Buildings,
      Amaravathi at Velagapudi, Guntur District.
   2. The NTR University of Health Sciences, Rep. by its Registrar,
      Vijayawada, Andhra Pradesh State.

   3. The Director of Public Health and Family Welfare, Gollapudi,
      Vijayawada, Krishna District, Andhra Pradesh.
   4. The National Medical Commission, Represented by the Directorate of
      Medical Education, For the State of Andhra Pradesh,      Old Government

      General   Hospital,     Hanumanpet, Vijayawada,        Andhra    Pradesh-
      520003.


                                                               ...Respondents

     Petition under Article 226 of the Constitution of India praying that in the
circumstances stated in the affidavit filed therewith, the High Court may be
pleased to issue a Writ, order or direction more particularly in the nature of
Writ of Mandamus (a) Declaring the Notification and prospectus dated
22.07.2025 issued by the Respondent No.2 wherein the respondents have
prescribed that a candidate shall study or reside for a period of not less than
four consecutive academic years for admission          preceding the date of
commencement of the relevant qualifying examination into Under Graduate
Courses under Competent Quota in the State of Andhra Pradesh as Local
 Candidate as per         9 (1) amended vide G.O.Ms.No.80, G.O.Ms.No.81
G.O.Ms.No.82 by Health, Medical Family Welfare (Cl) Department dated22-
07-2025 issued by the Respondent No.1 as being the violative Articles 14,19
and 21 of the Constitution of India (b) The Constitutional and legal validity of
Rule 9 (1) issued vide          amended        vide   G.O.Ms.No.80,    G.O.Ms.No.81
G.O.Ms.No.82 by Health, Medical Family Welfare (Cl) Department dated22-
07- issued by the Respondent No.1 as being violative of2025 Articles 14,19
and 21 of the Constitution of India (c) Declaring that the Petitioners are local
candidates for all the purposes of Admission into MBBS         BDS Courses for the

Academic Year 2025-2026 under the aegis of Dr.NTR University                      of Health

Sciences, State of Andhra Pradesh.

lA NO: 1 OF 2025

     Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the petition, the High Court may be pleased
to direct the Respondent No.2 to permit the Petitioners               to   fill     up the
application forms permitting them to be registered as Local        Candidates in the

State of Andhra Pradesh and consequently process the applications of the
Petitioners without considering the Condition of not less than four consecutive
academic years for admission preceding           the date of commencement of the
relevant   qualifying    examination    into    Under   Graduate      Courses        under

Competent Quota         in the State of Andhra Pradesh for            admission          into

MBBS/BDS under Competent               Quota 2025-2026 in accordance              with    the

interim direction rendered      by this Hon'ble Court dated28.07.2025                    vide

W.P.No. 19640 OF 2025, in pursuant to NEET(UG) 2025 under the aegis of
Respondent No.2 .

Counsel for the Petitioners: M/s K MADHAVI

Counsel for the Respondent Nos. 1 and 3: GP FOR MEDICAL HEALTH
FAMILY WELFARE

Counsel for the Respondent No. 2: M/S TATA VENKATA SRIDEVI, SC
FOR DR.NTR UNIVERSITY OF HEALTH SCIENCES
 Counsel for the Respondent No.4: SRI VIVEK CHANDRASEKHAR, SC FOR
NMC




APHC010395922025




WRIT PETITION NO: 19969 OF 2025

Between:


         Gajula Suma, D/o Vijayendra Babu Aged about 17 years, being minor
         and Represented by natural guardian and father Gajula Vijayendra
         Babu S/o G Uma Maheswara Sastry Aged about 52 years, Residing
         at H.No.275/3, Byrmal Street, Nandyal, Kurnool District.

                                                                       ...Petitioner

                                        AND

   1.
         The State of AP, represented by its Principal Secretary, Medical and
         Health    Family    Welfare    Department,     Secretariat,   Velagapudi,
         Amaravathi, Guntur district.
   2.
         Dr N T R University of Health Sciences, represented by its Registrar,
         Vijayawada Krishna district.
   3.
         The Convener, MBBS/BDS-2025 C/o. Dr.N.T.R. University of Health
         Sciences. Vijayawada, Krishna district.

                                                                  ...Respondents

        Petition under Article 226 of the Constitution of India praying that in the
circumstances stated in the affidavit filed therewith, the High Court may be
pleased to issue an appropriate writ, order or direction more particularly one
in the nature of writ of mandamus declaring the impugned G.O.Ms.No.80,
Health, Medical and Family Welfare (Cl) Department, Dt, 22-7-2025 issued
by thelST respondent is ultra virus and treating the petitioner with Application
 Number 250411134265 and Roll          Number 4201403252 as non-local in the

state of Andhra Pradesh for ongoing counseling for admission into MBBS/BDS
for the academic year 2025-26 which is contrary to the Clause 4 (2) (b) of the
Presidential Order, 1974 and the Judgment of this Hon'ble Court reported in
AIR 1976 AP 408 is illegal,      arbitrary and violative of principals of natural
justice and consequently set aside the G.O.Ms.No.80, dt.22-7-2025.

lA NO: 1 OF 2025

      Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the petition, the High Court may be pleased to
direct the 2nd and 3rd respondents herein to consider and treat the petitioner
with Application Number 250411134265 and Roll Number 4201403252 as
local to the state of Andhra Pradesh in ongoing counseling for admission into
MBBS/BDS for the academic year 2025-26 by suspending the G.O.Ms.No.80,
dt.22-7-2025 forthwith pending disposal of writ petition.

Counsel for the Petitioner: SRI G V S MEHAR KUMAR

Counsel for the Respondent No. 1: GP FOR MEDICAL HEALTH FAMILY
WELFARE


Counsel for the Respondent Nos. 2 and 3: M/S TATA VENKATA SRIDEVI,
SC FOR DR.NTR UNIVERSITY OF HEALTH SCIENCES



APHC010395772025




WRIT PETITION NO: 19970 OF 2025

Between:


       Kase Medha, D/o Kase Vijaya Mohan and Yeddu Pydi Kanthi, Student.
       H/M, Aged about 18 years, D.No.19-1-69, Dara Rice Mill       Street,
       College Road, Jangareddygudem, Eluru District, Andhra Pradesh.
                                                                      ...Petitioner
                                        AND

    1.   The Registrar, Dr NTR University of Health Sciences, Andhra Pradesh,
         Vijayawada - 520 008, AP.
   2.    The Competent Authority (Convenor), for the Admission into MBBS and
         BDS Courses 2025 under Convenor Quota, Dr. N.T.R. University of
         Health Sciences, Andhra Pradesh, Vijayawada - 520 008, AP.
   3.
         The State of Andhra Pradesh, Rep. by Spl. Chief Secretary to Govt, for
         Health, Medical and Famity Welfare (C1) Department, Room No. 148,
         Ground Floor, 5th Block, AP Secretariat, Velagapudi, Amaravathi,
         Vijayawada, AP

                                                                ...Respondents

     Petition under Article 226 of the Constitution of India praying that in the
circumstances stated in the affidavit filed therewith, the High Court may be
pleased be pleased to issue a writ, order or direction more particularly one in
the nature of a Writ of Mandamus declaring that the Local Candidate meaning
in G.O.Ms.No.80 and G.O.Ms. No.81 and G.O.Ms. No.82 is illegal, arbitrary,
unjust, discriminatory and volatile of Art. 14 of the Constitution of India and
Consequently direct the 1 to 3 Respondents to Permit Me to Apply as Local
Candidate for the Admission into MBBS and           BDS Courses 2025 under
Convenor Quota.


lA NO: 1 OF 2025


        Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the petition, the High Court may be pleased
may be pleased to direct the 1 to 3 Respondents to Permit Me to Apply as
Local Candidate for the Admission into MBBS and BDS Courses 2025 under
Convenor Quota in the pending disposal of the above Writ Petition.

Counsel for the Petitioner: SRI BANDA SAI SAMPATH KUMAR

Counsel for the Respondent Nos. 1 and 2: M/S TATA VENKATA SRIDEVI,
SC FOR DR.NTR UNIVERSITY OF HEALTH SCIENCE

Counsel for the Respondent No. 3: GP FOR MEDICAL HEALTH               FW
  APHC010396312025




 WRIT PETITION NO: 19976 OF 2025

 Between;


    1. Janapati Hemanath, S/o. Ramu Aged about 20 years, Occ: Student
        R/o. D.No.6/373, Arts College Road Proddatur, Y.S.R Kadapa District.
    2. Janapati Yogesh, S/o. Krishna Aged about 19 years, Occ; Student
       R/o.D.No.4/1027-1-2, Venkateswara Kottalu, Near Aditya High School,
        Proddatur, Y.S.R Kadapa District.

                                                                    ...Petitioners

                                        AND

    1. The State       of Andhra    Pradesh    rep.,   by its Principal Secretary
        Department of Heath, Medical and Family Welfare, 5TH Block, Ground
        Floor,      Room   No.   157, A.P.    Secretariat Buildings, Velagapudi,
       Amaravathi, Guntur District.

   2. DR NTR University of Health Sciences, Vijayawada, NTR District Rep.,
       by its Registrar.
   3. The Director of Public Health and Family Welfare,                Gollapudi,
       Vijayawada, Krishna District, Andhra Pradesh.
   4. The National Medical Commission, Represented by the Directorate of
      Medical Education
                          Old Government General Hospital, Hanumanpet
       Vijayawada, Andhra Pradesh- 520003

                                                                 ...Respondents

      Petition under Article 226 of the Constitution of India praying that in the
circumstances stated in the affidavit filed therewith, the High Court may be
pleased to issue an appropriate Writ, Order or direction more particularly one
     in the nature of Writ of
                                       Mandamus a. Declaring the Notification and
   prospectus dated 22.07.2025 issued by the Respondent No.2 wherein the
   respondents have prescribed that
                                    a candidate shall study or reside for a
   period of hot less than four consecutive academic
                                                                    years for admission
   preceding the date of commencement of the relevant qualifying examination
   into Under Graduate Courses under Competent Quota in the State of Andhra
   Pradesh as Local Candidate as
                                per 9 (1) amended videG.O.Ms.No.80
   G.O.Ms.No.81 AND G.O.Ms.No.82 by Health Medical and Family Welfare
   (CD Department dated 2207-2025 issued by the Respondent                       No.1     as

  arbitrary and illegal and violative of Articles 14,19 and 21 of the Constitution
  of India b. The Constitutional and legal validity of Rule 9 (1) issued vide
  amended vide G.O.Ms.No.80, G.O.Ms.No.81 AND G.O.Ms.No.82 by Health.
  Medical and Family Welfare (CD Department dated 22/07/2025 issued by the
  Respondent      No.1 as being violative of Articles
                                                      14,19 and 21 of the
  Constitution of India
                             c. declare that the Petitioners are local candidates for all
 the purposes of Admission into MBBS AND BDS Courses for the Academic
 Year 2025-2026 under the
                          aegis of Dr.NTR University of Health Sciences
 State of Andhra Pradesh.

 lA NO: 1 OF 909^


       Petition under Section 151 CPC
                                              praying that in the circumstances stated
 in the affidavit filed in
                             support of the petition, the High Court may be pleased to
direct the Respondent No. 2 to permit the Petitioner to fill up the application
forms permitting them to be
                                    registered as Local Candidates in the State of
Andhra Pradesh and
                      consequently process the applications of the Petitioner
without considering the Condition of not less than four consecutive
                                                                             academic
years for admission preceding the date of commencement of the                  relevant
qualifying examination into Under Graduate Courses under Competent Quota
in the State of Andhra Pradesh for admission into MBBS/BDS under
Competent Quota 2025-2026 pursuant to NEET(UG) 2025 under the aegis of
Respondent No. 2, pending disposal of the above Writ Petition.
 Counsel for the Petitioners: SRI D VIGNESHWAR REDDY

Counsel for the Respondent Nos. 1 and 3: GP FOR MEDICAL HEALTH
FAMILY WELFARE

Counsel for the Respondent No. 2: M/S TATA VENKATA SRIDEVI, SC
FOR DR.NTR UNIVERSITY OF HEALTH SCIENCES

Counsel for the Respondent No.4: SRI VIVEK CHANDRASEKHAR, SC FOR
NMC




APHC010396542025




WRIT PETITION NO: 19979 OF 2025

Between:


         Bestha Vizwal, aged 19 yrs S/o Late T.D.Madhav, Student            Mother

         Bestha Bhavani r/o H.No. 91/4-100-B Venkata Ramana Colony, Near
         Kesava Reddy School. New Postal Colony, VTC, Kurnool-518003

                                                                      ...Petitioner

                                        AND

   1.    The State of Andhra Pradesh, Department of Medical Health and Family
         Welfare   Secretariat Complex, Velagapudi, Amaravathi        Rep., by its
         Principal Secretary
   2.    Dr NTR University of Health Sciences, Besides Government General
         Hospital, Ramvarapadu, Vijayawada Rep by its Registrar

                                                                  ...Respondents

        Petition under Article 226 of the Constitution of India praying that in the
circumstances stated in the affidavit filed therewith, the High Court may be
pleased to pass an order or direction or any other proceedings one in the
 nature of Writ of Mandamus declaring the notification          dated 22.07.2025

issued by the 2nd respondent for admission into MBBS/BDS courses under
the Competent Authority (Convenor) Quota for the academic year 2025-2026
prescribing that the candidate shall study or reside for a period of not       less
than 4 consecutive academic years ending with academic year first appeared
in the   relevant qualifying examination as per regulation 7.3 as as arbitrary,
irrational and illegal, besides violating petitioners rights guaranteed under Act
14, 19 and 21         of the Constitution of India and consequently     direct the

respondents to treat the petitioner as local candidate for all the purposes for
admission into MBBS/BDS Courses for the academic year under the Dr.NTR
University of Health Sciences, Vijayawada.

lA NO: 1 OF 2025


      Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the petition, the High Court may be pleased to
direct the 2nd       respondent to treat the petitioner as candidate of Andhra
Pradesh     for    admission   into   MBBS/BDS   courses   under the   Competent
Authority (Convenor) Quota for the academic year 2025-2026.

Counsel for the Petitioner: SRI HARISH KUMAR RASINENI


Counsel for the Respondent No. 1: GP FOR MEDICAL HEALTH FAMILY
WELFARE


Counsel for the Respondent No. 2: M/S TATA VENKATA SRIDEVI, SC
FOR DR.NTR UNIVERSITY OF HEALTH SCIENCES




APHC010397992025




WRIT PETITION NO: 20116 OF 2025
 Between:


   1. Shaik Mohammed Arshad, S/o Shaik Magbul Basha, aged about 19
      years, Occ: Student, R/o H.No.2-54, Pedda Peta, Sivapuram, Kurnool
      District.

   2. Shaik Muhammad Ayaz,, S/o Shaik Mahaboob Basha, aged 19 years,
      Occ Student, R/o H.No.3-98/2, Peddapeerla Veedhi, Atmakur, Kurnool.

                                                                     ...Petitioners

                                      AND


   1. The State of Andhra Pradesh, Rep. by its PrI. Secretary to Govt.,
      Medical, Health and Family Welfare Department, Secretariat Buildings,
      Velagapudi, Amaravati, Guntur District.
   2. Dr NTR University Health Sciences, Andhra Pradesh, Vijayawada -
      520008 Rep. its Registrar.

                                                                  ...Respondents

     Petition under Article 226 of the Constitution of India praying that in the
circumstances stated in the affidavit filed therewith, the High Court may be
pleased to issue a writ, order, or direction more particularly in    the nature of

writ of Mandamus by declaring the notification, dt.22-07-2025 issued by the
2nd Respondent for admission into MBBS/BDS             courses under competent
authority (convenor quota) for the academic year 2025-2026 prescribing the
candidate shall study or reside for a     period of not less than 4 consecutive
academic years ending with       academic year first appeared in the relevant
qualifying examination as per regulation 7.3 as being violative of Article 14, 19
and 21 of the Constitution of India and to issue a consequential direction that

the petitioners as local candidates for all the purposes for        admission into

MBBS/BDS courses for the academic year 2025-2026 under aegis               Dr.NTR
University Health Sciences, Vijayawada.

lA NO: 1 OF 2025


     Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the petition, the High Court may be pleased to
direct the 2nd Respondent to treat the petitioners as local candidates of AP
 for admission into MBBS/BDS courses under competent authority (convenor
quota) for the academic year 2025-2026.

Counsel for the Petitioners: SRI A RAJENDRA BABU

Counsel for the Respondent No. 1: GP FOR MEDICAL HEALTH FAMILY
WELFARE


Counsel for the Respondent No. 2: M/S TATA VENKATA SRIDEVI, SC
FOR DR.NTR UNIVERSITY OF HEALTH SCIENCES

APHC010398872025




WRIT PETITION NO: 20139 OF 2025

Between:


   1. Peeta Syam Durga Prasad, S/o. Peeta Narayana, age 17 years, Hall
      ticket Number. 1201114348 MEET -UG 2025 Being Minor rep. by his
       father      Peeta Narayana,    S/o.P Koteswara Rao, age 43 years
       Brahmanapalli, Thummalacheruvu, Pidiguralla, Guntur District.
   2. Thota Renee Subhash, D/o. Nage Venkata Subhash, age 18 years.
       Hall ticket Number.4204102419 R/o. 9-7A, Near High School, Kadali,
       Razole, East Godavari.


                                                                 ...Petitioners

                                      AND


   1. The State of Andhra Pradesh, Rep by its Principal Secretary, Medical
       and Health family Welfare Department,          Secretariat, Velagapudi,
      Amaravathi, Guntur District.

   2. Dr NTR University of Health Sciences, Rep by its              Registrar,
      Vijayawada, Krishna District.

   3. The Director of Public Health and Family Welfare,             Gollapudi,
      Vijayawada, Krishna District, Andhra Pradesh.
    4. The National Medical Commission, Represented by the Directorate of
      Medical Education, For the State of Andhra Pradesh,        Old Government

      General Hospital Hanumanpet, Vijayawada.

                                                                  ...Respondents

     Petition under Article 226 of the Constitution of India praying that in the
circumstances stated in the affidavit filed therewith, the High Court may be
pleased to issue a Writ, order or direction more particularly in the nature of
Writ of Mandamus (a) Declaring that Clause of the prospectus/reg ulations
issued for the registration of counseling/admission into MBBS/BDS courses
for the academic year 2025-2026 dated 22.7.2025 wherein the respondents
have prescribed that a candidate shall study or reside for a period of not less
than four consecutive academic years for admission preceding the date of
commencement of the relevant qualifying examination into Under           Graduate

Courses under Competent Quota in the State of Andhra Pradesh as Local
Candidate as per 9 (1) amended vide G.O.Ms.No.80, G.O.Ms.No.81an d
G.O.Ms.No.82 by Health, Medical and Family Welfare (C1) Department dated
22-07-2025 issued by the Respondent No.1 as being            the violative Articles
14,19 and 21 of the Constitution of India       (b) The Constitutional and legal
validity of Rule 9 (1) issued vide amended vide G.O.Ms.No.80, G.O.Ms.No.81
and G.O.Ms.No.82 by Health, Medical and Family Welfare (Cl) Department
dated 22-07-2025 issued by        the Respondent No.1 as being violative of
Articles 14,19 and 21 of the      Constitution of India    (c) Declaring that the
Petitioners are local candidates for all the purposes     of Admission into MBBS

and BDS Courses for the Academic Year 2025-             2026 under the aegis of

Dr.NTR University of Health Sciences, State of Andhra Pradesh.

lA NO: 1 OF 2025


     Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the petition, the High Court may be pleased to
suspend the operation of Rule 9 (1), issued amended vide           G.O.Ms.No.80,

G.O.Ms.No.81 & G.O.Ms.No.82 by Health, Medical &             Family Welfare (Cl)
  Department dated:22-07-2025 specifically in relation        to Rule 9 (1) (b) (ii)
 which defined The Local Candidate means and                   Clause    7   of   the

 prospectus/regulations issued for the registration of counseling/admission into
 MBBS/BDS courses for the academic year 2025-2026 dated 22.7.2025.

 lA NO: 2 OF 2025


       Petition under Section 151 CPC praying that in the circumstances stated
 in the affidavit filed in support of the petition, the High Court may be pleased to
direct the Respondent No.2 to permit the Petitioners to fill up the application
forms permitting them to be registered as Local Candidates in the State of
Andhra Pradesh and consequently process the applications of the Petitioners
without considering the Condition of not less than four consecutive academic
years for admission preceding the       date of commencement of the relevant
qualifying examination into Under Graduate Courses under Competent Quota
in the State of Andhra         Pradesh for admission into MBBS/BDS under
Competent Quota 2025- 2026 in pursuant to NEET(UG) 2025 under the aegis
of Respondent No.2 .

Counsel for the Petitioners: M/S MARELLA RADHA

Counsel for the Respondent Nos. 1 and 3: GP FOR MEDICAL HEALTH
FAMILY WELFARE

Counsel for the Respondent No. 2: M/S TATA VENKATA SRIDEVI, SC
FOR DR.NTR UNIVERSITY OF HEALTH SCIENCES

Counsel for the Respondent No.4: SRI VIVEK CHANDRASEKHAR, SC FOR
NMC




APHC010407222025




WRIT PETITION NO: 20759 OF 2025
 Between:


      Gosaripalli Haseen, D/o. Gosiripalli Kullayappa, Age 20 Years R/o.
      D.No.2-130, Kota Veedhi, 2nd Ward, Puttaparthi Village, Sri Satya Sai
      District, Andhra Pradesh.

                                                                    ...Petitioner

                                       AND


   1. The State of Andhra Pradesh, Rep. by its Principal Secretary to Govt
      Medical, Health and Family Welfare Department Secretariat Buildings,
      Velagapudi, Amaravati, Guntur District.
   2. Dr NTR University of Health Sciences, Andhra Pradesh, Vijayawada -
      520008, Rep. by its Registrar.
   3. The Director of Public Health and Family Welfare, Gollapudi,
      Vijayawada, Krishna District, Andhra Pradesh.
   4. The National Medical Commission, Represented by its Directorate
      Medical Education Old Government General Hospital, Hanumanpet,
      Vijayawada, Andhra Pradesh.

                                                                ...Respondents

     Petition under Article 226 of the Constitution of India praying that in the
circumstances stated in the affidavit filed therewith, the High Court may be
pleased to issue a writ or order or direction more particularly one in the nature
of writ of Mandamus a. Declaring the Notification and prospectus dated
22.07.2025 issued by the Respondent No.2 wherein the respondents have
prescribed that a candidate shall study or reside for a period of hot less than
four consecutive academic years for admission preceding            the   date   of

commencement of the relevant qualifying . examination into Under Graduate
Courses under Competent Quota        in the State of Andhra Pradesh as Local
Candidate as per 9 (1) amended         vide G.O.Ms.No.80, G.O.Ms.No.81       and

G.O.Ms.No.82 by Health, Medical and          Family Welfare (C1) Department
dated.22-07-2025 issued by the Respondent          No.1 as being the violative
Articles 14,19 and 21 of the Constitution of India    b. The Constitutional and

legal validity of Rule 9 (1) issued vide amended vide G.O.Ms.No.80,
G.O.Ms.No.81 8and G.O.Ms.No.82 by Health, Medical and Family Welfare
 (Cl) Department dated.22-07-2025 issued by the Respondent No.1 as being
violative of Articles 14,19 and 21 of the Constitution of India c. Declaring that

the Petitioners are local candidates for all the purposes of       Admission into

MBBS and BDS Courses for the Academic Year 2025-2026              under the aegis
of Dr.NTR University of Health Sciences, State of Andhra      Pradesh.


lA NO: 1 OF 2025


     Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the petition, the High Court may be pleased to
suspend the operation of Rule 9 (1), issued amended vide GO. MS. No. 80,
GO MS. No. 81 and GO MS. No. 82 by Health, Medical & Family Welfare
Department dated 22.07.2025 specifically in relation to Rule 9(1)(b)(ii) which
defined The Local Candidate means. Pending disposal of above writ Petition.

lA NO: 2 OF 2025


     Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the petition, the High Court may be pleased to
direct the Respondent No. 2 to permit the Petitioner to fill up the application
forms permitting them to be registered as Local Candidates in the State of
Andhra Pradesh and consequently process the applications of the Petitioner
without considering the Condition of not less than four consecutive academic
years for admission preceding the date of commencement of the relevant
qualifying examination into Under Graduate Courses under Competent Quota
in the State of Andhra Pradesh for admission into MBBS/BDS                   under

Competent Quota 2025-2026 pursuant to NEET(UG) 2025 under the aegis of
Respondent No. 2, Pending disposal of above writ Petition.

Counsel for the Petitioner: SRI T V P SAI VIHARI

Counsel for the Respondent Nos. 1 and 3: GP FOR MEDICAL HEALTH
FAMILY WELFARE


Counsel for the Respondent No. 2: M/S TATA VENKATA SRIDEVI, SC
FOR DR.NTR UNIVERSITY OF HEALTH SCIENCES
 Counsel for the Respondent No.4: SRI VIVEK CHANDRASEKHAR, SC FOR
NMC




APHC010407532025




WRIT PETITION NO: 20761 OF 2025

Between:


         Hamsini    Shanthi,     D/o.     Hari    Krishna,   aged    about      18 years,
         R/o.D.No.2/44, Down Street, Karapadi,               Kaviti Mandal,    Srikakulam

         District -532 322


                                                                              ...Petitioner

                                           AND


   1. The State of Andhra Pradesh, Through the Principal Secretary,
       Department of Health,            Medical and Family Welfare, Secretariat,
       Velagapudi, Amaravati, Guntur bistrict.

   2. The NTR University of Health Sciences, Rep. by its Registrar,
       Ramvarpadu, Vijayawada, NTR District.
   3. The Director of Public             Health    and Family Welfare,          Gollapudi,
       Vijayawada, Krishna District.
   4. The National Medical Commission, Rep. by the Directorate of Medical
       Education,    Old       Government         General     Hospital,      Hanumanpet,
       Vijayawada, NTR District- 520003.

                                                                          ...Respondents

      Petition under Article 226 of the Constitution of India praying that in the
circumstances stated in the affidavit filed therewith, the High Court may be
pleased to     issue an appropriate Writ, Order or direction more particularly
more particularly one in the nature of writ of Mandamus                   a) Declaring the
   Notification and prospectus dated 22.07.2025 issued by the Respondent No.2
  wherein the respondents have prescribed that a candidate shaii study or
  reside for a   period of hot less than four consecutive academic years for
  admission preceding the date of commencement of the relevant qualifying
  examination into Under Graduate Courses under Competent Quota in the
  State of Andhra Pradesh       as
                                      Local Candidate as per 9 (1) amended
 videG.O.Ms.No.80 G.O.Ms.No.81 and G.O.Ms.No.82 by Health, Medical 85
  Family Welfare (C1) Department dated 2207-2025 issued by the Respondent
 No.1 as being the violative Articles 14,19 and 21     of the Constitution of India
 b) The Constitutional and legal validity of Rule 9 (1) issued vide amended
 vide G.O.Ms.No.80, G.O.Ms.No.SI and G.O.Ms.No.82 by Health, Medical
 AND Family Welfare (Cl) Department dated 22-07-2025 issued by the
 Respondent No.1
                      as being violative of Articles 14,19 and 21           of   the
 Constitution of India c) Declaring that the Petitioners are local candidates for
 all the purposes of Admission into MBBS and BDS Courses for the Academic
 Year 2025-2026 under the
                             aegis of Dr.NTR University of Health Sciences,
 State of Andhra Pradesh.

lA NO: 1 OF 7C\9fi


      Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the petition, the High Court may be pleased to
direct the respondents to consider the Petitioner application under the local
area candidate for the State of Andhra Pradesh of Application No. UG 25 CQ
01007297 with hall ticket No.3603104107 under the local area candidate of
state of A.P. for Admission in to MBBS & BDS courses under Quota A 2025-
26 pending disposal of the above writ petition.
Counsel for the Petitioner: SRI SAI GANGADHAR CHAMARTY
Counsel for the Respondent Nos. 1 and 3- GP FOR MEDICAL HEALTH
FAMILY WELFARE

                               No. 2; M/S TATA VENKATA SRIDEVI SC
for DR.NTR UNIVERSITY OF HEALTH SCIENCES
 Counsel for the Respondent No.4: SRI VIVEK CHANDRASEKHAR, SC FOR
NMC




APHC010401792025



  SMB
  nr




WRIT PETITION NO: 20812 OF 2025

Between:


         Mullangi Vidya Vihasini Rao,, D/o Mullangi Kutumba Rao age 19 years,
         MEET      Hall   Ticket   No. 1205105273,          R/o. 1 -120, Kothagudem
         Somavaram, Krishna.

                                                                       ...Petitioner

                                         AND


       1. The State of Andhra Pradesh, Rep by its Principal Secretary, Medical
         and Health Family Welfare Department,             Secretariat, Velagapudi
         Amaravathi, Guntur District.

   2. Dr NTR University of Health              Sciences,   Rep by its Registrar,
         Vijayawada, Krishna District.
   3. The Director of Public Health and              Family Welfare, Gollapudi,
         Vijayawada, Krishna District, Andhra Pradesh.
   4. The National Medical Commission, Represented by the Directorate of
         Medical Education, For the State of Andhra Pradesh,       Old Government

         General Hospital, Hanumanpet, Vijayawada,

                                                                   ...Respondents

        Petition under Article 226 of the Constitution of India praying that in the
circumstances stated in the affidavit filed therewith, the High Court may be
pleased to issue a Writ, order or direction more particularly in the      nature of

Writ of Mandamus (a) Declaring that Clause 7 of the prospectus/regulations
  issued for the registration of counseling/admission into MBBS/BDS courses
 for the academic year 2025-2026 dated 23.7.2025 wherein the respondents
 have prescribed that a candidate shall study or reside for a period of not less
 than four consecutive academic years for admission preceding the date of
 commencement of the relevant qualifying examination into          Under Graduate

 Courses under Competent Quota in the State of Andhra Pradesh as Local
 Candidate as per 9 (1) amended videG.O.Ms.No.80, G.O.Ms.No.81                  and

 G.O.Ms.No.82 by Health, Medical          and Family Welfare (C1) Department
 dated- 22-07-2025 issued by the        Respondent No.1 as being the violative
Articles 14,19 and 21 of the Constitution of India (b) The Constitutional and
 legal validity of Rule 9 (1) issued vide amended vide G.O.Ms.No.80,
G.O.Ms.No.81 and G.O.Ms.No.82 by            Health, Medical and Family Welfare
(Cl) Department dated 22-07-2025 issued by the Respondent No.1 as being
violative of Articles 14,19 and 21 of the Constitution of India (c) Declaring
that the Petitioner is local candidate for all the purposes      of Admission into
MBBS and BDS Courses for the Academic Year 2025- 2026 under the aegis
of Dr.NTR University of Health Sciences, State of Andhra Pradesh.

lA NO: 1 OF 2025


      Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the petition, the High Court may be pleased to
suspend the operation of Rule 9 (1), issued amended vide G.O.Ms.No.80,
G.O.Ms.No.81 & G.O.Ms.No.82 by Health, Medical & Family Welfare (Cl)
Department dated:22-07- 2025 specifically in relation to Rule 9 (1) (b) (ii)
which   defined   The     Local   Candidate means and Clause 7 of the
prospectus/regulations issued for the registration of counseling/admission into
MBBS/BDS courses for the academic year 2025-2026 dated 22.7.2025.
lA NO: 2 OF 2025


      Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the petition, the High Court may be pleased to
direct the Respondent No.2 to permit the Petitioner to fill up the application
 forms permitting her to be registered as Local Candidates          in the State of

Andhra Pradesh and consequently process the applications of the Petitioners
without considering the Condition of not less than four consecutive academic
years for admission preceding the         date of commencement of the relevant
qualifying examination into Under Graduate Courses under Competent Quota
in   the    State   of   Andhra   Pradesh for admission   into   MBBS/BDS under

Competent Quota 2025-2026 in pursuant to NEET(UG) 2025 under the aegis
of Respondent No.2.

Counsel for the Petitioner: M/s MARELLA RADHA

Counsel for the Respondent Nos. 1 and 3: GP FOR MEDICAL HEALTH
FAMILY WELFARE

Counsel for the Respondent No. 2: M/S TATA VENKATA SRIDEVI, SC
FOR DR.NTR UNIVERSITY OF HEALTH SCIENCES


Counsel for the Respondent No.4: SRI VIVEK CHANDRASEKHAR, SC FOR
NMC




APHC010398792025




WRIT PETITION NO: 20916 OF 2025

Between:


       Shaik Afrin Sufia, D/o. Jilani Basha Aged about 19 years, Occ:Student,
           Hall Ticket No- 4206106201 NEET-UG (2025),       R/o. Dr No- 1-104 A,
       Turpu Palem,        Podili Town and Mandal,   Prakasam District- 523240
       Andhra Pradesh, Aadhar No. 586989501654

                                                                     ...Petitioner

                                         AND
     1. The State of Andhra Pradesh, Rep. its Principal Secretary to
       Government, Health, Medical and Family Welfare Department,                A.P

       Secretariat Buildings, Amaravathi at Velagapudi, Guntur District.
    2. The Dr N.T.R University of Health Sciences, Rep. by its Register,
       Vijayawada, Andhra Pradesh State.

    3. The Director of Public Health and Family Welfare, Gollapudi,
       Vijayawada, Krishna District, Andhra Pradesh.
    4. The National Medical Commission, Rep. by the Directorate of Medical
       Education, For the State of Andhra Pradesh Old Government General
       Hospital Hanumanpet, Vijayawada, Andhra Pradesh- 520003.

                                                                   ...Respondents

     Petition under Article 226 of the Constitution of India praying that in the
circumstances stated in the affidavit filed therewith, the High Court may be
pleased to issue a writ, order or direction more particularly one in the nature
of a writ of mandamus declare A. declaring Rule 9(1) of Andhra Pradesh
Government        Professional   Institutions (Regulation of Admissions          into

Undergraduate Medical and Dental Professional Courses              Rules, 2004    as


amended vide G.O. MS. No. 80, G.O.Ms 81 and                G.O.Ms 82 by Health,
Medical and Family Welfare (Cl)         Department dated 22-07-2025 as being
illegal, unconstitutional, manifestly arbitrary and in violation of Article 14,19,21
of Constitution of India, B. declare the petitioner as local candidate for all
purposes of admission into MBBS/BDS pursuant to NEET (UG) 2025 for
MBBS/BDS Admissions under Competent Authority (Convenor) Quota 2025-
2026 under aegis Respondent No.2,           C. Consequently, to direct the 2nd
Respondent to treat the petitioner as Local Candidate pursuant to NEET (UG)
2025 for MBBS/BDS Admissions under Competent Authority (Convenor)
quota 2025-2026 under aegis of Respondent No.2.

lA NO: 1 OF 2025


      Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the petition, the High Court may be pleased to
 suspend the operation of Rule 9 (1), issued amended vide G.O.Ms. No. 80,
G.O.Ms. No. 81 & G.O.Ms. No. 82 by Health, Medical & Family Welfare (Cl)
Department dated 22-07-2025 specifically in relation to Rule 9(1 )(b) (ii) which
defined the Local Candidates means.

lA NO: 2 OF 2025


       Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the petition, the High Court may be pleased to
direct the Respondent No.2 to permit the petitioner to fill up the application
forms permitting her to be registered as Local Candidates in the State of
Andhra Pradesh and consequently process the applications of the petitioner
without considering the Condition of not less than four consecutive academic
years for admission preceding the date of commencement of the relevant
qualifying examination into Under Graduate Courses under Competent Quota
in the State of Andhra        Pradesh for admission into MBBS/BDS under

competent quota 2025- 2026 in pursuant to NEET (UG) 2025 under aegis of
Respondent No.2.

dbunsel for the Petitioner: SRI PAVAN KUMAR PASUPULETI

Counsel for the Respondent Nos. 1 and 3: GP FOR MEDICAL HEALTH
FAMILY WELFARE

Counsel for the Respondent No. 2: M/S TATA VENKATA SRIDEVI, SC
FOR DR.NTR UNIVERSITY OF HEALTH SCIENCES

Counsel for the Respondent No.4: SRI VIVEK CHANDRASEKHAR, SC FOR
NMC




APHC010410942025




WRIT PETITION NO: 20968 OF 2025
    Between:


      1. Ebbali Susmitha, D/o. Naveen Kumar, age 18 years             R/o. Swardu,
         Yenumalapalle, Puttaparthi, Sri Satya           Sai   District.     Hallticket
         Number.1205106160/ NEET -UG 2025
      2. Srinivasan Swetha, D/o. Srinivasan, age 18 years, R/o. Gnadhi Street
         Srikalahasthi, Chittoor District. Hallticket Number.1205103061/N EET
         UG 2025



                                                                     ...Petitioners
                                        AND

     1. The State of Andhra Pradesh, Rep
                                     r by its Principal Secretary, Medical
        and Health Family Welfare Department,.          Secretariat, Velagapudi,
        Amaravathi, Guntur District.
     2. Dr NTR University of Health
                                            Sciences, Rep by its Registrar,
        Vijayawada, Krishna District.
    3. The Director of Public Health and Family Welfare,
                                                                           Gollapudi,
       Vijayawada, Krishna District, Andhra Pradesh.
    4. The National Medical Commission, Represented by the Directorate of
       Medical Education For the State of Andhra Pradesh, Old Government
       General Hospital, Hanumanpet, Vijayawada.
                                                                ...Respondents
      Petition under Article 226 of the Constitution of India praying that in the
circumstances stated In the affidavit filed therewith, the High Court may be
pleased to issue a Writ, order or direction more particularly in the nature of
Writ of Mandamus (a) Declaring that Clause 7 of the prospectus/regulations
issued for the registration of
                                 counseling/admission into MBBS/BDS courses
for the academic
            ..     year 2025-2026 dated 22.7.2025 wherein the respondents
have prescribed that a candidate shall study or reside for a period of not less
than four consecutive academic
                                   years for admission preceding the date of
commencement of the relevant qualifying examination into Under Graduate
 Courses under Competent Quota in the State of Andhra Pradesh as Local
Candidate as per 9 (1) amended          videG.O.Ms.No.80, G.O.Ms.No.81           and

G.O.Ms.No.82 by Health, Medical and Family Welfare (C1) Departmentdated
22-07-2025 issued by the Respondent No.1 as           being the violative Articles
14,19 and 21 of the Constitution of India       (b) The Constitutional and legal
validity of Rule 9 (1) issued vide amended vide G.O.Ms.No.80, G.O.Ms.No.81
and G.O.Ms.No.82 by Health, Medical and Family Welfare (Cl) Department
dated 22-07-2025 issued by the Respondent No.1          being violative of Articles
14,19 and 21 of the Constitution of India as (c) Declaring that the Petitioners
are local candidates for all the purposes of Admission into MBBS and BDS
Courses for the Academic Year 2025-2026 under              the aegis of     Dr.NTR

University of Health Sciences, State of Andhra Pradesh.

lA NO: 1 OF 2025

     Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the petition, the High Court may be pleased to
suspend the    operation of Rule 9 (1), issued amended vide G.O.Ms.No.80,
G.O.Ms.No.81 &      G.O.Ms.No.82 by Health, Medical & Family Welfare (Cl)
Department dated: 22-07-2025 specifically in relation to Rule 9 (1) (b) (ii)
which   defined   The   Local     Candidate    means    and   Clause    7   of   the

prospectus/regulations issued for the registration of counseling/admission into
MBBS/BDS courses for the academic year 2025-2026 dated 22.7.2025.

lA NO: 2 OF 2025


     Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the petition, the High Court may be pleased to
direct the Respondent No.2 to permit the Petitioners to fill up the application
forms   permitting them to be registered as Local Candidates in the State of
Andhra Pradesh and consequently process the applications of the Petitioners
without considering the Condition of not less than four consecutive academic
years for   admission preceding the date of commencement of the relevant
qualifying examination into Under Graduate Courses under Competent Quota
 in the State       of Andhra Pradesh for admission into IVIBBS/BDS    under

Competent Quota 2025- 2026 in pursuant to NEET(UG) 2025 under the aegis
of Respondent No.2.

Counsel for the Petitioner: M/s MARELLA RADHA

Counsel for the Respondent Nos. 1 and 3: GP FOR MEDICAL HEALTH
FAMILY WELFARE


Counsel for the Respondent No. 2: M/S TATA VENKATA SRIDEVI, SC
FOR DR.NTR UNIVERSITY OF HEALTH SCIENCES

Counsel for the Respondent No.4: SRI VIVEK CHANDRASEKHAR, SC FOR
NMC




APHC010407262025




WRIT PETITION NO: 20976 OF 2025

Between:


       Singamaneni Brahmini, D/o SVK Chowdhary, Aged about 19 years,
       Occ. Student, R/o D.No. 1-42, R/o Dampetia Village, Dampetia Mandal,
       Ananthapuramu District, Andhra Pradesh

                                                               ...Petitioner

                                     AND


   1. The State of Andhra Pradesh, Rep. by its Principal Secretary, Health,
      Medical and Family Welfare Department, Secretariat, Velagapudi,
       Amaravathi.

   2. The NTR University of Health Sciences, Rep. by its Registrar,
       Vijayawada, Andhra Pradesh.

   3. The Director of Public Health and Family Welfare, Gollapudi,
      Vijayawada, Krishna District, Andhra Pradesh.
       4. The Natfonal Medical Commission, Represented by the Directorate of
        Medical Education,    Old Government General Hospital, Hanumanpet,
        Vijayawada, Andhra Pradesh- 520003.

                                                                  ...Respondents

       Petition under Article 226 of the Constitution of India praying that in the
circumstances stated in the affidavit filed therewith, the High Court may be
pleased to issue a writ or order or direction more particularly one in the nature
of writ of Mandamus a) Declaring the Notification and prospectus dated
22.07.2025 issued by the Respondent No.2 wherein the respondents have
prescribed that a candidate shall study or reside for a period of hot less than
four consecutive academic years for admission preceding              the   date   of

commencement of the relevant qualifying, examination into Under Graduate
Courses under Competent Quota in the State of Andhra            Pradesh as Local

Candidate as per 9 (1) amended          vide G.O.Ms.No.80, G.O.Ms.No.81        and

G.O.Ms.No.82 by Health, Medical and Family Welfare (C1) Department dated
2207-2025 issued by the Respondent No. 1 as being the violative Articles
14,19 and 21 of the Constitution of India       b) The Constitutional and legal
validity of Rule 9(1) issued vide amended G.O.Ms.No.80, G.O.Ms.No.81 and
G.O.Ms.No.82 by Health, Medical and Family Welfare (Cl) Department dated
22-072025 issued by the Respondent No.1 as being violative of Articles 14,19
and 21 of the Constitution of India c) Declaring that the Petitioner is local
candidate for all the purposes of Admission into MBBS and BDS Courses for
the    Academic Year 2025-2026 under the aegis of Dr.NTR             University of
Health Sciences, State of Andhra Pradesh.

lA NO: 1 OF 2025


       Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the petition, the High Court may be pleased to
suspend the operation of Rule 9 (1), issued amended vide GO. MS. No. 80,
GO MS. No. 81 and GO MS. No. 82 by Health, Medical and Family Welfare
 Department dated 22.07.2025 specifically in relation to Rule 9(l)(b)(ii) which
defined The Local Candidate means


lA NO: 2 OF 2025


      Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the petition, the High Court may be pleased to
direct the Respondent No.2 to permit the Petitioner to fill up the application
forms permitting them to be registered as Local Candidates in the State of
Andhra Pradesh and consequently process the applications of the Petitioner
without considering the Condition of not less than four consecutive academic
years for admission proceeding the date of commencement of the            relevant

qualifying examination into Under Graduate Courses under Competent Quota
in   the State of Andhra    Pradesh for admission      into    MBBS/BDS      under

Competent Quota 2025-2026 pursuant to NEET(UG) 2025 under the aegis of
RespondentNo. 2

Counsel for the Petitioner: SRI ALLU HARI NARAYANA

Counsel for the Respondent Nos. 1 and 3: GP FOR MEDICAL HEALTH
FAMILY WELFARE

Counsel for the Respondent No. 2: M/S TATA VENKATA SRIDEVI, SC
FOR DR.NTR UNIVERSITY OF HEALTH SCIENCES

Counsel for the Respondent No.4: SRI VIVEK CHANDRASEKHAR, SC FOR
NMC




APHC010408532025




WRIT PETITION NO: 20996 OF 2025

Between:


       B Rohith Hemanth, S/o Partha Sarathi Aged 19 years Occ. Student         R/o

       6/872, Nizamuddin Colony Near Choudari Bavi, Adoni Kurnool
                                                                          ...Petitioner


                                       AND


      1. The State of Andhra Pradesh, Rep by its Principal Secretary Health
        Medical and Family Welfare Dept          5th    Block   Ground    Floor A   P

        Secretariat Velagapudi Guntur Dt Andhra Pradesh
   2. Dr N.T.R University of Health Sciences,              Rep by its Registrar
        Vijayawada Andhra Pradesh

                                                                   ...Respondents

       Petition under Article 226 of the Constitution of India praying that in the
circumstances stated in the affidavit filed therewith, the High Court may be
pleased to issue an order, writ or direction, more particularly one in the nature
of Writ of Mandamus declaring the impugned G.O.Ms.No.80, Health, Medical
and     Family Welfare    (C1)    Department,   Dt,    22-7-2025    issued   by the
respondent is ultra virus and treating the petitioner as non-local in the state of
Andhra Pradesh for ongoing counseling for admission into MBBS/BDS for the
academic year 2025-26 which is contrary to the clause 4 (2) (b) of the
presidential Order, 1974 and the action of the respondents in denying
admission      to the petitioner into the MBBS course under the Competent
Authority Quota for      the academic year 2025-26 on the ground that the
petitioner did not study or      reside in Andhra Pradesh for four consecutive
academic years preceding the qualifying examination as Local Candidate as
peg     Rule   9   (1)   amended    vide   G.O.Ms.No.80,        G.O.Ms.No.81     and

G.O.Ms.No.82 by Health, Medical and Family Welfare (Cl) Department dated
22-07-2025 as illegal arbitrary and violative of       Articles 14 and 21      of the

Constitution of India and consequently Declare that         the petitioner is local
candidates for all the Purposes Of Admission into MBBS          and BDS course for

the Academic Year 2o25-2026 under the aegis of Dr.NTR University of Health
Sciences and direct the respondents to consider the petitioner's candidature
 for MBBS admission for the academic year 2025-26               under the Competent
Authority Quota.

lA NO: 1 OF 2025


      Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the petition, the High Court may be pleased to
direct the respondents to permit the petitioner to participate in the web option
application process for college selection and ensuing web counselling under
the Local Category Quota for admission into the MBBS course under MEET
UG 2025 for the academic year               2025-26, by suspending the operation of
G.O.Ms.No.80, dated 22.07.2025,              forthwith pending disposal of the above
writ petition in the interest of justice.

Counsel for the Petitioner: SRI PAMARTHY RATHNAKAR

Counsel for the Respondent No. 1: GP FOR MEDICAL HEALTH FAMILY
WELFARE


Counsel for the Respondent No. 2: M/S TATA VENKATA SRIDEVI, SC
FOR DR.NTR UNIVERSITY OF HEALTH SCIENCES



APHC010411572025




WRIT PETITION NO: 21031 OF 2025

Between:


       Annam Mithra        Lekha,    C/o. A.Thyagaraj, Aged about 20 Years,
       Occupation Student,          Hall Ticket Number:      1215101007NEET-     UG

       (2025),     R/o D.No. 3-689, Bazar Street, Greamspet, Chittoor,         State
       Andhra Pradesh - 517002. Aadhar No. 2639 2068 9539.

                                                                        ...Petitioner

                                            AND
     1. The State of Andhra Pradesh, Rep. by its Principal Secretary, Health,
       Medical and Family Welfare Department, A.P. Secretariat Buildings,
      Amaravathi at Velagapudi, Guntur District.
   2. The NTR University of Health Sciences, Rep. by its                Registrar,
      Vijayawada, Andhra Pradesh State.
   3. The Director of Public Health and              Family Welfare, Goflapudi,
      Vijayawada, Krishna District, Andhra Pradesh.
   4. The National Medical Commission, Represented by the Directorate of
      Medical Education, For the State of Andhra Pradesh, Old Government
      General Hospital, Hanumanpet, Vijayawada, Andhra Pradesh- 520003.

                                                                 ...Respondents

     Petition under Article 226 of the Constitution of India praying that in the
circumstances stated in the affidavit filed therewith, the High Court may be
pleased to issue a Writ, order or direction more particularly in the nature of
Writ of Mandamus (a) Declaring the Notification and prospectus dated
22.07.2025 issued by the Respondent No.2 wherein the respondents have
prescribed that a candidate shall study or reside for a period of not less than
four consecutive academic years for admission            preceding the date of
commencement of the relevant qualifying      examination into Under Graduate
Courses under Competent Quota in the State of Andhra Pradesh as Local
Candidate as per     9 (1) amended vide G.O.Ms.No.80, G.O.Ms.No.81 and
G.O.Ms.No.82 by Health, Medical and         Family Welfare (C1)      Department
dated 22-07-2025 issued by the Respondent No. 1           as being the violative
Articles 14,19 and 21 of the Constitution of India     (b) The Constitutional and
legal validity of Rule 9 (1) issued vide       amended vide G.O.Ms.No.80,
G.O.Ms.No.81 and G.O.Ms.No.82 by Health, Medical and Family Welfare
(Cl) Department dated 22-07- 2025 issued by the Respondent No. 1 as
being violative of   Articles 14,19 and 21 of the Constitution of India       (c)
Declaring that the Petitioner herein as local candidates for all the purposes of
Admission into MBBS and BDS Courses for the Academic Year 2025-2026
under the aegis of Dr.NTR University of Health Sciences, State of Andhra
Pradesh.
 lA NO: 1 OF 2025


       Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the petition, the High Court may be pleased to
direct the Respondent No.2 to permit the Petitioner to fill up the application
form permitting her to be registered as Local Candidate    in the State of Andhra

Pradesh and consequently process the application of the Petitioner without
considering the Condition of not less than four consecutive academic years
for admission preceding the date of commencement of the relevant qualifying
examination into    Under Graduate Courses under Competent Quota in the
State of     Andhra Pradesh for admission into MBBS/BDS under Competent
Quota 2025-2026 in accordance with the interim direction rendered          by this
Honble Court dated;28.07.2025 vide W.P.No. 19640 OF 2025,           in pursuant to
NEET(UG) 2025 under the aegis of Respondent No.2 .

Counsel for the Petitioner: SRI UMESH CHANDRA P V G

Counsel for the Respondent Nos. 1 and 3: GP FOR MEDICAL HEALTH
FAMILY WELFARE

Counsel for the Respondent No. 2: M/S TATA VENKATA SRIDEVI, SC
FOR DR.NTR UNIVERSITY OF HEALTH SCIENCES

Counsel for the Respondent No.4: SRI VIVEK CHANDRASEKHAR, SC FOR
NMC




APHC010413772025




WRIT PETITION NO: 21138 OF 2025

Between:


       Varagala Harika, D/o V.Anok Aged about 21 years. Student, Residing
       at Block 195 G F 2, Jnnurm Colony, YSR Colony, Vijayawada Rural,
       N.T.R district, Andhra Pradesh-521225
                                                                     ...Petitioner

                                       AND


   1. The State of Andhra Pradesh, represented by its Principal Secretary,
      Medical and Health Family Welfare, Department, Secretariat,
       Velagapudi, Amaravathi, Guntur district.
   2. Dr N.T.R University of Health Sciences, represented by its Registrar,
       Vijayawada, Krishna district.

   3. The Convenor, MBBS/BDS-2025            C/o. Dr.N.T.R.University of Health
       Sciences. Vijayawada, Krishna district.
   4. The Director of Public Health and           Family Welfare,     Gollapudi,
      Vijayawada, Krishna District, Andhra Pradesh.
   5. The National Medical Commission, Represented by the Directorate of
      Medical Education, For the State of Andhra Pradesh,      Old Government

      General Hospital, Hanumanpet, Vijayawada, Andhra Pradesh-520003

                                                               ...Respondents

     Petition under Article 226 of the Constitution of India praying that in the
circumstances stated in the affidavit filed therewith, the High Court may be
pleased to Order or direction more particularly one in the nature of Writ of
Mandamus declaring the G.O.Ms.No.80, Health, Medical and Family Welfare
(C1) Department, Dt, 22-7-2025 issued by the 1st Respondent is ultra virus
and treating the   Petitioner as non-local in the state of Andhra Pradesh for
ongoing counseling for    admission into MBBS/BDS for the Academic Year
2025-26 which is contrary to the Clause 4 (2) (b) of the Presidential Order,
1974 and the Judgment of this Hon'ble Court reported in AIR 1976 AP 408 as
illegal, arbitrary and violative of the Fundamental Rights guaranteed to the
Petitioner under Article 14, 19 and 21 of the       Constitution of India, and
consequently set aside the G.O.Ms.No.80, Health, Medical          and    Family
Welfare (Cl) Department, Dt. 22-7-2025 and direct the Respondents to
consider the candidature of the Petitioner as a local candidate of the State of
  Andhra Pradesh for ongoing counseling for admission into MBBS/BDS for the
 Academic Year 2025-26.

 lA NO: 1 OF 2Q2fi


        Petition under Section 151 CPC praying that in the circumstances stated
 in the affidavit filed in support of the petition, the High Court may be pleased to
 direct the 2nd and 3rd Respondents herein to consider and treat the Petitioner
 as local to the state of Andhra Pradesh In ongoing couselling for admission
 into MBBS/BDS for the Academic Year               2025-26 by suspending the
 G.O.Ms.No.80. dt.22-7-2025 forthwith pending disposal of Writ Petition.
 Counsel for the Petitioner: M/s SANAKA MANASWI

FAMILY WELFARr''""'**"*                                   MEDICAL HEALTH
             Respondent Nos. 2 and 3: M/S TATA VENKATA SRIDEVI
SC FOR DR.NTR UNIVERSITY OF HEALTH SCIENCES
Counsel for the Respondent No.5: SRI VIVEK CHANDRASEKHAR , SC FOR

APHC010424852025


  I^S



WRIT PETITION NO: 2166Q OF 2025
Between:


       G Taj Deep Siddartha, S/o G.Nirmal Kumar Aged 17 years, Minor, rep
       by his father and natural guardian G.Nirmal Kumar. H.No. 20, LIG,
       272, Guntakal, Ananthapur district.

                                                                    ...Petitioner

                                     AND
    1. The State of Andhra Pradesh, Rep. by its Principal Secretary, Health,
        Medical and Family Welfare Department,         A.P. Secretariat Buildings,
       Amaravathi at Velagapudi, Guntur District.
   2. The NTR University of Health Sciences, Rep. by its Registrar,
       Vijayawada, Andhra Pradesh State.
   3. The     Director of Public     Health   and   Family Welfare,     Gollapudi,
       Vijayawada, Krishna District, Andhra Pradesh.
   4. The National Medical Commission, Represented by           the Directorate of

        Medical Education, For the State of A.P.        Old Government General

        Hospital, Hanumanpet, Vijayawada,Andhra Pradesh- 520003.

                                                                  ...Respondents

       Petition under Article 226 of the Constitution of India praying that in the
circumstances stated in the affidavit filed therewith, the High Court may be
pleased to issue a Writ, order or direction more particularly in the nature of
Writ of    Mandamus       (a) Declaring the Notification and prospectus dated
22.07.2025 issued by the Respondent No.2 wherein the respondents have
prescribed that a candidate shall study or reside for a period of hot less than
four    consecutive academic years for admission preceding            the   date    of

commencement of the relevant qualifying examination into Under Graduate
Courses under Competent Quota in the State of Andhra Pradesh as Local
Candidate as per (1) amended vide G.O.Ms.No.80, G.O.Ms.No.81                       and

G.O.Ms.No.82 by Health, Medical and Family Welfare (C1) Department dated
22-07-2025 issued by the Respondent No.1 as being the violative             Articles

14,19 and 21 of the Constitution of India        (b) The Constitutional and legal
validity of Rule 9 (1) issued vide amended vide G.O.Ms.No.80, G.O.Ms.No.81
8 and      G.O.Ms.No.82 by Health, Medical and              Family Wetfare (Cl)
Department dated 22-07-2025 issued by the            Respondent No.1 as being
violative of Articles 14,19 and 21 of the     Constitution of India   (c) Declaring
that the Petitioner as local candidate for all the purposes of Admission into
  MBBS and BDS Courses for the Academic Year 2025-2026 under the aegis
 of Dr.NTR University of Health Sciences, State of Andhra Pradesh.
 lA NO: 1 OF 2025


       Petition under Section 151 CPC praying that in the circumstances stated
 in the affidavit filed in support of the petition, the High Court may be pleased
 to suspend the operation of Rule 9 (1), issued amended vide GO.Ms.No.80,
 G.O.Ms.No.81 and G.O.Ms.No,82 by Health, Medical and Family Welfare
 (Cl) Department dated:22-07-2025 specifically in relation to Rule 9(1).
 lA NO: 2 OF 2025


       Petition under Section 151 CPC praying that in the circumstances stated
 in the affidavit filed in support of the petition, the High Court may be pleased
 may be pleased to direct the Respondent No.2 to process the application of
 the Petitioner without considering the Condition of not less than four
 consecutive   academic
                      years for admission preceding the         date of

commencement of the relevant qualifying examination into Under Graduate
Courses under Competent Quota in the State of Andhra Pradesh for
admission into MBBS/BDS under Competent Quota 2025-2026 in pursuant
to NE-ET(UG) 2025 under the aegis of Respondent No.2.
Counsel for the Petitioner; SRI KASA JAGANMOHAN REDDY

FAMILY WELFARr^°"^^"*                ^                  MEDICAL HEALTH
Fnp"nD                               2- IVI/S TATA VENKATA SRIDEVI SC
FOR DR.NTR UNIVERSITY OF HEALTH SCIENCES
Counsel for the Respondent No.4: SRI VIVEK CHANDRASEKHAR, SC FOR
The court made the following Common Order:
                                            1

                                                                     HCJ & RRR, J
                                                    W.P.No.19579 of 2025 and batch


 APHC010387292025

                      IN THE HIGH COURT OF ANDHRA PRADESH
                                     AT AMARAVATI                         [3446]
                              (Special Original Jurisdiction)

              WEDNESDAY, THE THIRTEENTH DAY OF AUGUST
                       TWO THOUSAND AND TWENTY FIVE

                                    PRESENT

       HONOURABLE THE CHIEF JUSTICE DHIRAJ SINGH THAKUR


         THE HONOURABLE SRI JUSTICE R RAGHUNANDAN RAO


W.P.Nos:19579, 19640, 19785. 19877. 19930, 19941, 19944. 19952, 19969.
 19970, 19976, 19979, 20116, 20139. 20759, 20761, 20812. 20916. 20968.
                    20976, 20996. 21031 & 21138. 21660 of 2025

W.P.No.19579/2025

Between;

Sk.khamruddin                                                    ...PETITIONER

                                       AND


The State Of Andhra Pradesh and Others                      ...RESPONDENT(S)
Counsel for the Petitioner:

   1.ARAJENDRABABU

Counsel for the Respondent(S):
   1. GP FOR MEDICAL HEALTH           FW

   2.Tata Venkata Sridevi, aStanding Counsel ForDr.NTR University of
     Health Sciences
  V
 V

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                                                                            HCJ & RRR, J
                                                          \A/.P.No.19579 of 2025 and batch




     The Court made the following Common Order:

     (Per Hon'ble Sri Justice R. Raghunandan Rao)


            Heard learned counsel appearing for the petitioners, learned Advocate

     General representing the learned          G.P. for Medical,    Health and Family

     Welfareappearing for the respondents and Smt. Tata Venkata Sridevi, learned

     Standing Counsel appearing for Dr. N.T.R. University of Health Sciences.

           2.     As all these writ petitions raise an identical question of law and

     fact, they are being disposed of by way this common order.

           3.      In all these cases, the students, who have sought admission into

     MBBS and BDS Courses for the academic years 2025-26, have approached

     this Court, challenging the requirement, in the Notification dated 22.07.2025,

     issued by the Dr. NTR University of Health Sciences, for admission into MBBS

     / BDS Courses, for the academic year 2025-26, prescribing a requirement that

     the applicant should have studied or resided, in the local area where he/she is

     seeking to obtain admission,       for a period of not less than four consecutive

     academic years ending with the academic year in which the candidate had

     appeared for the relevant qualifying examination.


           5.     In all the above cases, the petitioners are students, who           had


     pursued a major part of their school education in the State of Andhra Pradesh

     but had pursued their + 2 education (11 ""Sc 12
                                                          th
                                                               classes or Intermediate)

     outside the State of Andhra Pradesh.
 A

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                                                              W.P.No. 19579 of 2025 and batch



      6.       The    petitioners    contend        that   Regulation        7.1    of the    said


Notification, stipulates that admission to 85% of the available seats                         are



reserved in favour of local candidates, in relation to the "local                      area    as



provided under the A.P. Educational Institutions (Regulation of Admission)

Order, 1974. Regulation 7.2 divides the entire State of Andhra Pradesh into

two local areas, viz., Andhra University Area and Sri Venkateswara University

Area. Regulation 7.3 defines "local candidates".

      7.       The said Regulation 7.3 reads as follows;

           "7.3 Local Candidates;

           The Local Candidate Means:

      (A) A candidate for admission shall be regarded as a local
           candidate in relation to a local area. -

      (a) If   he   /she   has   studied   in   educational    Institution     or


           educational Institutions in such local area for a period of
           not less than four consecutive academic years ending with
           the academic year in which he/she appeared or as the
           case may be, first appeared in the relevant qualifying
           examination, or

      (b) Where, during the whole or any part of the four
           consecutive academic years ending with the academic
           year in which he/she appeared or, as the case may be,
           first appeared for the relevant qualifying examination,
           he/she has not studied in any educational Institutions, if
           he/she has resided in that local area for a period of not
           less than four years immediately he/she appeared or, as
           the case may be, first appeared.
  V
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                                                                W.P,No.19579 of 2025 and batch



            (B)A Candidate for admission to the course who is not
               regarded as local candidate under clause (A) in relation to
             . any local area shall, -
               (a) If he/she has studied in educational Institutions in the
               State for a period of not less than seven consecutive
               academic years ending with the academic year in which
               he/she appeared or, as the case may be, first appeared
               for the relevant qualifying examination be regarded as a
               local candidate in relation to, -
     (i)       Such    local    area   where   he/she   has   studied   for   the

               maximum period out of said period of seven years, or
     (ii)      Where the period of his/her study in two local areas are
               equal, such local area, where he/she has studied last in
               such equal period, or
            (c) If, during the whole or any part of seven consecutive
               academic years ending with the academic year in which
               he/she appeared or, as the case may be, first appeared
               for the relevant qualifying examination, he/she has not
               studied in the educational Institutions in any local area, but
               has resided in the State during the whole of the said
               period of seven years, be regarded as a local candidate in
               relation to, -
     (i)       Such    local    area   where   he/she   has   resided   for the

               maximum period out of the said period of seven years, or
     (ii)      Where the periods of his/her residence in two local areas
               are equal, such local area where he/she has resided last
               in such equal period.
            (C) Local Status Certificate Issued throuqh online mode by
               MRO for claiming as Andhra Pradesh local as per
               G.O.Ms.No.132 & 133, GA (SPF&MC) Department, dated
               13.06.2016 and circular Memo.No.4136/SPF&MC/2015-5,
               Dated: 08.08.2016 & Memo No.4136/SPF&MC/2015-9,
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                                                                                    HCJ & RRR, J
                                                                 W.P.No. 19579 of 2025 and batch



              dated 03.09.2016 and its amendments issued by the
              General       Administration   Department,        Government    of
              Andhra Pradesh.



         8.          The   petitioners   contend       that   these   Regulations    and   more



specifically, Regulation 7.3, should be interpreted, in accordance \A/ith the

judgment of the Division Bench of the erstwhile High Court of Andhra Pradesh

in the case of Tahsildar, Hyderabad vs. T. Venkata Reddy T In the

alternative, the petitioners also contend that the judgment of the Division

Bench of the Hon'ble High Court for the State of Telangana, in Prashansa

Rathod and Ors., vs. State of Telangana^, which had                            read down the


Telangana Medical and Dental Colleges Admission (Admission into MBBS

and BDS Courses) Ruirs, 2017 to permit the candidates, who had pursued

their + 2 education outside the State, to be treated as local candidates in as

much as the relevant Rule in the aforesaid Rules, viz.. Rule 3(lll)(b) was

arbitrary and violative of Article 14 of the Constitution of India and the same

was read down, in such a manner that Rule 3(lll)(b) shall not apply to

permanent residents of the State of Telangana.

         9.          The Advocate General would contend that the judgment of the

Division Bench of the erstwhile High Court of Andhra Pradesh in the case of

Tahsildar, Hyderabad vs. T. Venkata Reddy is superseded by the judgment

of a Full Bench of the erstwhile High Court of Andhra Pradesh, in the case of


 AIR 1976 AP 408 = 1976 (1) PU 105
^ 2023 (5) ALT 419
 H,
\




                                                                         HCJ & RRR, J
                                                       W.P.No. 19579 of 2025 and batch



      Bathina Rajya Shilpa and etc., vs. NTR University of Health Sciences,
      Vijayawada and Ors.,^.

            10.
                    The learned Advocate General would also contend that the

      judgment of the Division Bench of the Hon'ble High Court for the State of
      Telangana, in the case of Prashansa Rathod and Ors., vs. State of
      Telangana would, at best, be of persuasive value and would not be binding

      on this Court. The learned Advocate General on the merits of the case, would

     contend that the Regulation 7.3, which defines "local candidates", is in

     parimateria, with the provisions of the Presidential Order, 1974, which has

     been upheld. He would submit that the Division Bench of the Hon'ble High

     Court for the State of Telangana had specifically observed that the provisions
     of the Presidential Order, 1974 were not under challenge before it and that
     only Rule 3(lll)(b) of the Telangana Rules, 2017 was being considered. He

     would submit that the judgment of the Full Bench, of the erstwhile High Court

     of Andhra Pradesh, in the case of Bathina Rajya Shilpa and etc.etc. , vs.
     NTR University of Health Sciences, Vijayawada and Ors., would still hold
     the field as the judgment in Prashansa Rathod and Ors., vs. State of
     Telangana was delivered by a Division Bench of the Hon'ble High Court for

     the State of Telangana, whereas the judgment inBathina Rajya Shilpa and
     etc.etc., vs. NTR University of Health Sciences, Vijayawada and Ors. , was
     delivered by a Full Bench.


 ^ (2002) 1 ALT 365 = AIR 2002 AP 115
 >


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                                                              W.P.No.19579of 2025 and batch




                11..    This   Court   had   earlier   considered   a   similar   issue   in


        W.P.No.24678 of 2020 dated 22.12.2020; W.P.No.10319 of 2019 dated

         14.12.2020; W.P.No.25451 of 2024 dated 07.11.2024; and W.P.No.18247 of

         2024 dated 29.08.2024. In all these judgments of this Court had taken the

        view that the candidates, who do not meet the requirements of Rule 4 of the

         Presidential Order, 1974 cannot be treated as "local candidates".


                12.     Rule 4(1) and Rule 4(2), of the Presidential Order, 1974, as well

         as Regulation 7.3, upon a conjoint reading, would have to be understood as

         follows:



                a)      Any student, who has pursued his education, for four          years


         preceding the qualifying examination, in a local area, in the State of Andhra

         Pradesh, would be treated as a local candidate of such local area. If such a

         student has not pursued his education in any institution,       he would still be


         eligible to be considered as a local candidate, if he has resided within the

         same       local area, for four years preceding the qualifying examination, for

         which he has appeared.

                b)      Where a student has not pursued his education, in one local area.

         for the four years preceding the qualifying examination, but had studied within

         the State for the past seven years prior to the qualifying examination, such a

         student would still qualified to be treated as a local candidate in a local area.

         depending upon the proof of areas he / she had studied in different local

         areas, v/ithin the State. Similarly, a person, who has not pursued his
 >
/
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                                                                              HCJ & RRR, J
                                                          W.P.No. 19579 of 2025 and batch



education, but had resided within the State, in different local areas within the
State,    would also be eligible to be considered as a local candidate, of a

particular area, on the basis of the conditions set out in Rule 4(2)(b).

          13.     This understanding can be further simplified. Only students who

    have pursued their education within the State of Andhra Pradesh or those
    students, who resided within the State of Andhra Pradesh, without studying in

    any institution, but had appeared in the qualifying examinations, would be
    eligible to be considered as local candidates in one local area or the other.
    Further it is not necessary that such candidates should have pursued their

    entire education or resided in the entire period within the State of Andhra

    Pradesh. The requirement is restricted to the last seven years prior to the

    qualifying examination.

           14.     Regulation 7.3, which is under challenge, is essentially                  a




    reiteration of Rule 4 of the Presidential Order.

           15.     In the case of Tahsildar, Hyderabad vs. T. Venkata Reddy, a

     Division Bench of the erstwhile High Court of Andhra Pradesh had taken the

    view that the residence of the parent should be treated as the residence of the

     student. However, explanation (iv) to Rule 4(2)(b), which prescribes residence

     as one of the qualifying criteria, reads as follows;

                 "(iv) The question whether any candidate for admission
                                                                         to


                 any course of study has resided in any local area shall be
                 determined with reference to the places where the
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                                                                             HCJ & RRR. J
                                                          W.P.No. 19579 of 2025 and batch




            candidate actually resided and not with reference to the
            residence of his parent or other guardian."


      This explanation precludes the consideration of the              residence of the


parents as the residence of the student.

      16.      In Bathina Rajya Shilpa and etc.etc., vs. NTR University of

Health Sciences, Vijayawada and Ors., The petitioners were the persons

who had studied for a major part of their school education,              in the State of


Andhra Pradesh, but had pursued their + 2 education               outside the State of


Andhra Pradesh. They had approached the Court on the ground that they

should also be treated as local candidates as they had pursued a large part of

their education in the State of Andhra Pradesh. The Full Bench rejected this


contention. The relevant paragraphs are extracted below;

            42. On an analysis of the above, it is clear that a candidate
            for the purpose of admission in any institution shall be
            regarded as a local candidate in relation to a local area
            under sub-paragraph (1) of Para 4 if he or she fulfils either
            clause (a) or clause (b) of sub-paragraph (1), Clause (b) is
            applicable only to candidates who have not studied in any
            educational institutions but have resided in the local area

            for a period of not less than four years immediately
            preceding the date of commencement of the relevant
            qualifying examination in which he or she appeared or first
            appeared. Since the petitioner has studied in educational
            institutions, she doesn't come under that clause.

            43. In order to be treated as local candidate in relation to a

            local area under clause (a) one must have studied in an
 %
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                                                                                      HCJ & RRR, J
                                                               W.P.No. 19579 of 2025 and batch



    educational institution or educational                  institutions in the

    local area for a period of not less than four consecutive
    academic years ending with the academic year in which
    he or she first appeared in the relevant qualifying
    examination.


    45. However, a candidate who is not regarded asa local
    candidate under para 4(1) can be treated as a local
    candidate under sub-paragraph (2) if he/she fulfils either
    Clause (a) or Clause or Clause (b). Again clause (b) is
    applicable only to candidates who have not studied                           in

    educational institutions but have resided in the State for a

    period of not less than seven consecutive academic years
    immediately preceding the date of commencement of the
    relevant      qualifying        examination      in   which     he      or   he
    appeared or first appeared. Since the petitioner has
    studied in educational institutions, she doesn't come under
    that clause.


    46. In order to be treated as local candidate under clause

    (a) of sub-paragraph (2) of Paragraph 4 one must have
    studied      in    an     educational     institution     or    educational

    institutions in the State for a period of not less than seven
    consecutive academic years ending with the academic
    year in which he or she first appeared in the relevant
    qualifying        examination      and    such        candidate       will   be
    regarded as a local candidate in relation to (1) such local
    area where he has studied for the maximum period out of
    the said period of seven years or (2) where the periods of
    his or her study in two or more local areas are equal, such
    local area where the candidate has studied last in such

    equal periods. Admittedly, the appellant has not fulfilled
    this   clause      also    as    she   had     not    studied   for     seven

    consecutive        academic       years      in the    State of Andhra
 '5
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                                                                        HCJ & RRR, J
                                                    W.P.No. 19579 of 2025 and batch




     Pradesh ending with the relevant qualifying examination of
     Intermediate. She had studied only for five years in the
     State out of the seven consecutive years ending with the
     qualifying examination and she studied the qualifying
     examination in Gujarat State. In order to be treated as a
     local candidate under 4(2), it is essential that she must
     have studied seven consecutive academic years ending
     with the relevant qualifying examination in the State.

     47. Therefore, it is clear that the petitioner has not fulfilled
     the criteria laid down under para 4 of the Presidential
     Order in order to be treated as a local candidate either in

     terms of para 4(1) or para 4(2). True, the petitioner did
     study in the State of Andhra Pradesh for a period of more
     ten years right from kindergarten to SSC and in spite of
     that she could not be treated as a local candidate in

     relation to any of the local areas of the State. Had she
     studied the qualifying examination in the State, the matter
     would have been different.


            48. We do agree that a candidate who is a resident
     of the State of Andhra Pradesh and who had studied in

     educational institutions right from the kindergarten to SSC
     in the State except for the two years could hot be treated
     as a local candidate in relation to any of the local areas
     whereas it may be possible that a candidate who do not
     belong to the State of Andhra Pradesh but who had
     studied 4 consecutive academic years in any local area of
     the State ending with the academic year in which he
     appeared or first appeared for the relevant qualifying
     examination could be regarded as a local candidate
     though he is not a resident of the State of Andhra Pradesh
     and studied only for four years in the State. But, having
     regard to the provisions of the Presidential Order and in
                                              12
                                                                          HCJ & RRR, J
                                                       W.P.No. 19579 of 2025 and batch



             the absence of any provision having been made in the
             Presidential Order governing such situation, no relief can

             be granted to the petitioner.

       17.      In Prashansa Rathod and Ors., vs. State of Telangana, the
                                                                                   the
Division Bench of the Hon'ble High Court for the State of Telangana took

view that the judgment of the Full Bench in Bathina Rajya Shilpa and
etc.etc., vs   . NTR University of Health Sciences, Vijayawada and Ors., was
                                                                                    the
not applicable as the 2017 Telangana Rules had been formulated after

judgment of the Full Bench in Bathina Rajya Shilpa and etc.etc., vs. NTR
University of Health Sciences, Vijayawada and               Ors.With utmost respect
we   cannot subscribe to this view. In any event, the language in Regulation 7.3
                                                                                 which
is, in our opinion, a reiteration of Rule 4 of the Presidential Order, 1974,

has been interpreted, in the above manner, by the Full Bench of the erstwhile
                                                                              and ratio
 High Court of Andhra Pradesh.We are bound by the observations
 laid down by the Full Bench above.

        18.      Accordingly, we find no merit in the present set of writ petitions
 and they are dismissed.There           shall be no order as to costs. As a sequel.

 pending miscellaneous applications, if any, shall stand closed.
                                                                   Sd/- K TATA RAO
                                                                   DEPUTY. REGISTRAR
                                        //TRUE COPY//                      7
                                                                   SECTION OFFICER


  To

       1. OneCCto M/s. Sanaka Manaswi Advocate [OPUC]
       2. One CC to M/s. Tata Venkata Sridevi, Standing Counsel For Dr.NTR
          University of Health Sciences Advocate [OPUC]
       3. One CC to Sri. Kasa Jaganmohan Reddy Advocate [OPUC]
 N
N




    4. One CC to Sri. Varun Byreddy Advocate [OPUC]
    5. One CC to Sri. Malogi Rao Advocate [OPUC]
    6. One CC to Sri. R Siva Sai Swaroop Advocate [OPUC]
    7. One CC to Sri. V Nitesh Advocate [OPUC]
    8. One CC to Sri. G R Sudhakar Advocate [OPUC]
    9. One CC to Sri. M/s K Madhavi Advocate [OPUC]
    10.
                One CC to Sri. G V S Mehar Kumar Advocate [OPUC]
    11.
                One CC to Sri. Banda Sai Sampath Kumar Advocate [OPUC]
    12.
                One CC to Sri. D Vigneswara Reddy Advocate [OPUC]
    13.
                One CC to Sri. Harish Kumar Rasineni Advocate [OPUC
    14.
                One CC to Sri. A Rajendra Babu Advocate [OPUC]
    15.
                One CC to M/s MareHa Radha Advocate [OPUC]
    16.
                One CC to Sri. T V P Sai Vihar Advocate [OPUC]
    17.
                One CC to Sri. Sai Gangadhar Chamarty Advocate [OPUC]
    18.
                One CC to Sri. Pavan Kumar Pasupuleti Advocate [OPUC]
    19.
                One CC to Sri. Allu Hari Narayana Advocate [OPUC]
    20.
                One CC to Sri. Pamarthy Rathanakar Advocate [OPUC]
    21.
                One CC to Sri. Umesh Chandra P V G Advocate [OPUC]
    22.
                One CC to Sri Vivek Chandrasekhar, SC For NMC[OPUC]
    23.
                One CC to Sri Pasala Ponna Rao, Deputy Solicitor General of
          India, [OPUC]
    24.
                Two CCs to   GP For Medical Health and FW, High Court of
          Andhra Pradesh [OUT]
    25.         Two CD Copies
          GSC
 HIGH COURT
DATED: 13/08/2025




COMMON ORDER

WRIT PETITION NOS: 19579, 19640,19785, 19877, 19930, 19941, 19944, 19952, 19969,19970, 19976, 19979, 20116, 20139, 20759, 20761, 20812, 20916, 20968, 20976, 20996, 21031, 21138 AND 21660 OF 2025 ^2 9 AUG 2025 *^^>>C^Seclio'ssy*y DISMISSING THE WPS WITHOUT COSTS